Pralhad Rangnathrao Kawale vs Sudhakar Vikram Phad And Another
2022 Latest Caselaw 13543 Bom

                                         1                         crin 311.22.odt

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

          932 CRIMINAL REVISION APPLICATION NO.311 OF 2022
                               WITH
          CRIMINAL APPLN NO.3572 OF 2022 IN REVN/311/2022

             PRALHAD RANGNATHRAO KAWALE
                            VERSUS
          SUDHAKAR VIKRAM PHAD AND ANOTHER
                               ...
         Advocate for Applicant : Mr. Rajput Deepak K.
           APP for Respondent 2: Ms V S Choudhari
           Advocate for Respondents : Mr. Tilve A S
                               ...
                  CORAM : S. G. MEHARE, J.
                   Dated: December 23, 2022
                               ...
     PER COURT :-

     1.      This       criminal    revision    application         has      been

     preferred         against     the   conviction        for   the      offence

     punishable           under    section     138    of     the    Negotiable

     Instruments Act.              Parties have settled the dispute

     amicably in view of the settlement terms placed on

     record. It is marked at annexure 'A'. The complainant

     has received Rs.1,35,000/- today.


     2.      The offence punishable under section 138 of the

     Negotiable Instruments Act is compoundable.                          Parties




     aaa/-




::: Uploaded on - 23/12/2022                         ::: Downloaded on - 24/12/2022 23:57:12 :::
                                       2                       crin 311.22.odt

     are satisfed as per the settlement terms.                       Hence,

     following order.

                                     ORDER

i. Criminal Revision Application is allowed.

ii. The impugned judgment and order passed by the learned Judicial Magistrate First Class, Court No.3, Jalna in SCC No.1275 of 2014 on 7.7.2018 and confrmed by the learned Additional Sessions Judge, Jalna in criminal appeal No.75 of 2018 dated 23.9.2022 is quashed and set aside.

iii. The applicant/accused is acquitted.

iv. The applicant/accused be set at liberty, if arrested.

v. Criminal application No.3572 of 2022 become infructuous, hence disposed of.

( S. G. MEHARE, J. ) ...

aaa/-