Amit Dhannalal Chaudhary vs The State Of Maharashtra
2023 Latest Caselaw 3363 Bom

                                                                   40-revn-129-2017.odt
                                       (1)


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

            CRIMINAL REVISION APPLICATION NO.129 OF 2017
                       WITH APPLN/1365/2023

                       AMIT DHANNALAL CHAUDHARY
                                   VERSUS
                        THE STATE OF MAHARASHTRA
                                      ...
                   Advocate for Applicant : Mr. Patil Vijay B.
                 APP for Respondent/State : Mr. S.P. Deshmukh
                                      ...
                                       CORAM : S.G. MEHARE, J.

                                       DATED : APRIL 03, 2023

 PER COURT:-

 1.               The parties are before the Court.       They have filed an

 affidavit along with the identity proof. Verified the contents of the

 affidavit.

 2.               The victim in person states before the Court that she has

 settled the dispute with the present applicant. The applicant has been

 convicted for the offence punishable under Section 509 of Indian

 Penal Code. The parties have voluntarily compounded the offence.

 Hence, leave granted to compound the same.

 3.               In view of the settlement of the dispute, the following

 order is passed :

                                    ORDER

I) The revision application is allowed.

40-revn-129-2017.odt

II) The judgment of conviction passed by the learned Additional

Sessions Judge, Shahada, in Criminal Appeal No.06 of 2015 dated

12.05.2017 is quashed and set aside.

III) The applicant is acquitted under Section 248 of Cr.P.C. for the

offence punishable under Section 509 of Indian Penal Code.

IV) The bail bonds stand cancelled and surety stands discharged.

V) Record and proceeding be returned to the learned trial Court.

VI) Criminal Application No.1365 of 2023 stands disposed of.

(S.G. MEHARE, J.)

Mujaheed//