Hanumantu M. Jangantiwar vs Sanjay Raghunath Tumane And ...
2023 Latest Caselaw 8022 Bom

                                                 1                      40 revn 4.2022.odt...odt

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

             CRIMINAL APPLICATION NO.269 OF 2023 (APPR) IN
              CRIMINAL REVISION APPLICATION NO. 4 OF 2022

                                Hanumantu M. Jangantiwar
                                           Vs.
                           Sanjay Raghunath Tumane and another
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
                             Mrs. Deepa I. Charlewar, Advocate for applicant.
                             Mr. Pawan K. Raulkar, Advocate for non-applicant No.1.
                             Mr. Amit Chutke, APP for the State.

                                   CORAM : G.A. SANAP, J.

DATE : 08/08/2023

The applicant/accused has made the application for compounding of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

2. The complainant/non-applicant No.1 has filed the affidavit and stated that the matter is amicable settled between them.

3. Leave to compound the offence is granted.

4. In view of the compounding of the offence, the judgment and order passed by the learned Judicial Magistrate, First Class, Ballarpur and confirming in appeal by the learned Sessions Judge, Chandrapur are set aside.

                                               2                40 revn 4.2022.odt...odt

                   5.        The         applicant/accused-      Hanumantu                M.

Jangantiwar is acquitted of the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

6. His bail bond stands cancelled.

7. Applications stand disposed of.

8. Complainant is at liberty to withdraw the amount of compensation deposited in lower Court.

(G. A. SANAP, J.)

manisha