Arvind Hari Patil vs Vijay Keshav Patil And Anr
2022 Latest Caselaw 7933 Bom

                                                                                                13-APPR-601-2016.doc




                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL REVISION APPLICATION NO. 163 OF 2017
                                                            WITH
                                             CRIMINAL APPLICATION NO. 601 OF 2016

                              Arvind Hari Patil                                ...Applicant
                                     Versus
                              Vijay Keshav Patil And Anr.                     ...Respondents
                                                                            ....
                              Mr. Rahul M. More, Advocate for the Applicant.
                              Mr. Satish D. Patil, Advocate for Respondent No.1.
                              Mr. A. D. Kamkhedkar, APP for the Respondent - State.

                                                                            ....

                                                         CORAM        :        PRAKASH D. NAIK, J.

                                                         DATE         :        17th AUGUST, 2022.

                              PER COURT:

1. This is a revision application challenging the judgment

passed by the trial Court convicting the revision applicant for

offence punishable under Section 138 of the Negotiable

Instruments Act. The applicant is sentenced to suffer imprisonment

for one year and directed to pay compensation of Rs.3,75,000/-.

Both the parties have executed the consent terms. It is submitted by

Advocates that, other matters between the same parties are settled

and disposed of. The consent terms are taken on record and

marked as 'X' for identification.

           Digitally signed
           by SAJAKALI
SAJAKALI   LIYAKAT
LIYAKAT
           JAMADAR            Sajakali Jamadar                            1 of 2
           Date:
JAMADAR    2022.08.19
           10:39:08
           +0530
                                                           13-APPR-601-2016.doc

2. Learned Advocate for the revision applicant submits that the

amount of Rs.3,75,000/- has been deposited in the Court of

learned J.M.F.C., Pen, Dist. Raigad in Summary Criminal Case

No.496 of 2010 in accordance with order passed by this Court

dated 4th April, 2017. It is submitted that the revision applicant

may be permitted to withdraw the said amount to enable him to

handover the amount of Rs.3,75,000/- to the complainant herein.

3. In these circumstances and since the parties have settled the

matter, presently by keeping this revision application pending, the

revision applicant is permitted to withdraw the amount deposited

before the aforesaid Court along with accrued interest, to enable

applicant to handover the amount of Rs.3,75,000/- to the

complainant/respondent no.1, stand over to 7 th September, 2022.

To be listed 'High on Board'.

                                          (PRAKASH D. NAIK, J.)




Sajakali Jamadar                     2 of 2