Troy Walker vs Ashok Kumar Trivedi
2023 Latest Caselaw 13150 Bom

Bombay High Court

Troy Walker vs Ashok Kumar Trivedi on 20 December, 2023

Author: Prithviraj K. Chavan

Bench: Prithviraj K. Chavan

2023:BHC-AS:38733                                                        5-413-2023-REVN=.doc



                    Uday S. Jagtap


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                           CRIMINAL REVISION APPLICATION NO. 413 OF 2023
                                              WITH
                               INTERIM APPLICATION NO. 4648 OF 2023
                                                IN
                           CRIMINAL REVISION APPLICATION NO. 413 OF 2023

                    Troy Walker                                         .. Applicant

                         Vs.
                    Ashok Kumar Trivedi & Anr.                          .. Respondents

                                                    .....
                    Mr. B.H. Goswami for the applicant
                    Mr. Darmyan Singh Bist for the respondent no.1
                    Ms. G.P. Mulekar, APP for the respondent - State
                                                    .....

                                               CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 20th DECEMBER, 2023 P.C.

1. The applicant - accused and the respondent - complainant are

present in the Court along with their respective Counsel.

2. The parties have settled their dispute amicably. The Consent

Terms are tendered on record. The Consent Terms are signed by

both the applicant and respondent as well as learned Counsel for

the respective parties.

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5-413-2023-REVN=.doc

3. Parties agree as regards recitals of the joint consent terms.

The Consent Terms are taken on record and marked "X" for

identification.

4. In view of the amicable settlement of the dispute, the

judgment and order dated 30.05.2023 passed by the Additional

Sessions Judge, Thane in Criminal Appeal No. 171 of 2018

confirming the judgment and order dated 31.08.2018 passed by the

JMFC, 6th Court, Thane in Summary Criminal Case No. 3363 of

2016 convicting and sentencing the applicant for the offence

punishable under Section 138 of the Negotiable Instrument Act is

quashed and set aside.

5. The applicant - accused is acquitted of the offence punishable

under Section 138 of the Negotiable Instrument Act. His bail

bonds stands cancelled.

6. The Revision Application stands disposed of in the aforesaid

terms.

(PRITHVIRAJ K. CHAVAN, J.)

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