Virendra Sonraj Mehta And Anr vs State Of Maharashtra And Anr
2023 Latest Caselaw 3524 Bom

2023:BHC-AS:10722
                                                                                 2-revn79-2022.doc


                    VRJ
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                            CRIMINAL REVISION APPLICATION NO.79 OF 2022


                    Virendra Sonraj Mehta & Anr.                 ... Applicants
                               V/s.
                    The State of Maharashtra & Anr.              ... Respondents


                    Ms. Ketaki Asgaonkar i/by Mr. Pankaj D. Purway for
                    the applicants.
                    Mr. A.R. Patil, APP for the respondent No.1/State.
                    Mr. R.S. Kulkarni for the respondent No.2.

                                                CORAM     : AMIT BORKAR, J.

                                                DATED     : APRIL 10, 2023
                    P.C.:

1. The revision arises out of conviction and sentence imposed by the learned Additional Chief Judicial Magistrate, Pune in S.C.C. No.43275 of 2016 on 6th February 2019, confirmed by the learned Sessions Judge, Pune in Criminal Appeal No.103 of 2019 on 18 th January 2020.

2. During pendency of the revision application parties have amicably resolved their dispute. The consent terms are taken on record and marked 'Exhibit-X' for identification.

3. In view of the terms agreed by the parties, the impugned judgment and order passed by the Additional Chief Judicial Magistrate, Pune in S.C.C. No.43275 of 2016 and the Sessions

2-revn79-2022.doc

Judge, Pune in Criminal Appeal No.103 of 2019 are quashed and set aside.

4. The criminal revision application stands disposed of. No costs.

(AMIT BORKAR, J.)