Manoj Suresh Patil vs The State Of Maharashtra
2022 Latest Caselaw 11347 Bom

                                                                         43.CRA.91.2022.doc




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  BENCH AT AURANGABAD

           CRIMINAL REVISION APPLICATION NO.91 OF 2022
                       MANOJ SURESH PATIL
                              VERSUS
                    THE STATE OF MAHARASHTRA
Mr. K.S. Patil, APP for the respondent - State.

                                            CORAM : S.G. MEHARE, J.

DATE : NOVEMBER 09, 2022 P.C.

1. None present for the applicant.

2. On 12th September, 2022, learned Counsel appearing

for the applicant made statement that he would bring on

record the judgment showing that though offence under

Section 279 of Indian Penal Code is not compoundable,

but the same can be settled in view of the settlement

between the parties. He undertook to workout the matter

on merits, if he would not bring the judgments that

Section 279 of Indian Penal Code can be compounded.

3. However, today none appeared for the applicant.

4. In the interest of justice, last opportunity

granted. Stand over to 29th November, 2022.

(S. G. MEHARE, J.) Umesh