Jaykar S/O Gotu Bhavsar vs Shriram Transport Finance ...
2022 Latest Caselaw 1787 Bom

Citation : 2022 Latest Caselaw 1787 Bom
Judgement Date : 22 February, 2022

Bombay High Court

Jaykar S/O Gotu Bhavsar vs Shriram Transport Finance ... on 22 February, 2022

Bench: Avinash G. Gharote

                                                            1                                 43.REVN.63-2021.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

        CRIMINAL REVISION APPLICATION (REVN) NO. 63 OF 2021
                               ( Jaykar S/o Gotu Bhavsar
                                           Vs.
                        Shriram Transport Finance Company Ltd. )

Office Notes, Office Memoranda                            Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. R.V. Khaparde, Advocate for the Applicant.
                                  Mr. A.M. Bansod, Advocate for the Non-Applicant.

                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 22nd FEBRUARY, 2022.

The mediation report dated 24.12.2021, indicates, that the matter has been settled between the parties and a settlement deed signed by the parties is placed on record, the same is accepted and the matter is disposed of in terms of settlement deed dated 21.12.2021, considering which, in exercise of the powers under Section 147 of the Negotiable Instruments Act, considering the terms of settlement, the matter is compounded and the conviction of the applicant as recorded by the learned JMFC, Nagpur, by the judgment dated 15.07.2010 in S.C.C. No. 14688/2008 as well as the order of dismissal passed by the learned Sessions Court, Nagpur, is hereby set-aside and the amount of Rs. 1,22,500/-( Rs. One Lakh Twenty Two Thousand Five Hundred) deposited by the applicant before the learned Sessions Court in Criminal Appeal No. 208/2010 as well 2 43.REVN.63-2021.odt

as the amount of Rs. 3,70,000/- (Rs. Three Lakh Seventy Thousand) as deposited in this Court, be paid over to the non-applicant as the learned counsel for the non-applicant states, that the balance amount of the settlement has already been received by the non-applicant. The No Objection Certificate as contemplated in para 4 clause (d) be made over to the applicant by the non-applicant.

2. Pending application/s, if any, shall stand disposed of accordingly.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:22.02.2022 19:04