Dharmendra Ravindra Dabholkar vs State Of Maharashtra And Anr
2023 Latest Caselaw 3701 Bom

2023:BHC-AS:11196
                                                                                30-REVN-299-2022.doc


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

                            CRIMINAL REVISION APPLICATION NO.299 OF 2022

                    Dharmendra Ravindra Dabholkar                  ... Applicant
                               V/s.
                    The State of Maharashtra and Anr               ... Respondents

                                               WITH
                                INTERIM APPLICATION NO.2448 OF 2022
                                                 IN
                            CRIMINAL REVISION APPLICATION NO.299 OF 2022

                    Dharmendra Ravindra Dabholkar                  ... Applicant
                               V/s.
                    The State of Maharashtra and Anr               ... Respondents

                    Mr. Sachin Padaye with Mr. Ashok Pandire for the
                    applicant.
                    Mr. A.R. Patil, APP for the State.
                    Mr. G.A. Karanchandani for respondent No.2.

                                                CORAM        : AMIT BORKAR, J.

                                                DATED        : APRIL 13, 2023
                    P.C.:

1. The revision arises out of conviction and sentence in a proceeding under Section 138 of the Negotiable Instruments Act, 1881. During the pendency of the present revision the parties have amicably resolved their dispute by signing consent terms. Consent terms are taken on record and marked as Exhibit- 'X' for identification. In view of amicable resolution of dispute between the parties, the conviction and sentence imposed on the applicant

30-REVN-299-2022.doc

by judgment and order dated 18th March, 2019 passed by 3rd Judicial Magistrate First Class, Ratnagiri in Summary Criminal Case No.384 of 2016 confirmed by Sessions Judge, Ratnagiri in Criminal Appeal No.17 of 2019 dated 27th May, 2022 are quashed and set aside.

2. The complainant is permitted to withdraw amount deposited by the accused with the Judicial Magistrate First Class, Ratnagiri.

3. The Criminal Revision Application stands disposed of in the above terms. No costs.

4. In view of disposal of the Criminal Revision Application, the Interim Application does not survive and is disposed of accordingly.

(AMIT BORKAR, J.)