Rakesh Jayprakash Patole vs Amrut Nhanu Nagrale And Another
2022 Latest Caselaw 13227 Bom

                                                               67-appln-4321-2022.odt
                                      (1)


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   CRIMINAL APPLICATION NO.4321 OF 2022
                   IN APPLN/4123/2022 IN REVN/356/2022

                   RAKESH JAYPRAKASH PATOLE
                              VERSUS
             AMRUT NHANU NAGRALE AND ANOTHER
                                  ...
         Advocate for Applicant : Mr. Solanke Shikrashna B.
            APP for Respondent/State : Mr. S.B. Narwade
  Advocate for Respondent No.1 : Mr. B.T. Bodkhe h/f Mr. M.S. Karad
                                  ...
                                      CORAM : S.G. MEHARE, J.

                                       DATED : 19th DECEMBER, 2022

 PER COURT:-

 1.               The application had been moved for quashing and setting

 aside the impugned order since the parties have settled their dispute

 amicably.       The parties are before the Court and agreed with the

 settlement terms. They have no dispute.

 2.               The offence under Section 138 of Negotiable Instruments

 Act is compoundable with the consent of parties.              The settlement

 terms have been accepted.         In view of the settlement terms, the

 following order is passed :

                                    ORDER

I) The impugned judgment and order of the learned J.M.F.C,

Court No.3, Shirpur, District Dhule passed in S.T.C. No.114 of 2016

dated 09.04.2018 and the order of the learned Sessions Judge, Dhule

67-appln-4321-2022.odt

passed in Criminal Appeal No.51 of 2018 dated 16.11.2022 are

hereby quashed and set aside.

II) The applicant/accused stands acquitted.

III) In view of the above terms, Criminal Application No.4123 of

2022 stands disposed of.

(S.G. MEHARE, J.)

Mujaheed//