Prabhudas Gangaram Ranglani vs Bhaichand Hirachand Raisony ...
2023 Latest Caselaw 1126 Bom

                               1              953-Cri.Rev.Appln.9-23 & ors.odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

          953 CRIMINAL REVISION APPLICATION NO.9 OF 2023
             WITH APPLN/147/2023 IN REVN/9/2023 WITH
                  APPLN/439/2023 IN REVN/9/2023

                PRABHUDAS GANGARAM RANGLANI
                             VERSUS
      BHAICHAND HIRACHAND RAISONY MULTI STATE CRE. CO-
        OP. SOCIETY LTD, JALGAON THR SUNIL G. PATIL AND
                            ANOTHER

                                     ...
           Advocate for Applicants : Mr. Suryawanshi Surendra V.
             Advocate for Respondent No.1 : Mr. D. P. Munde.
            APP for Respondent No.2-State : Mr. S. B. Narwade.
                                     ...

                               CORAM :     S. G. MEHARE, J.
                               DATE :      02.02.2023

     PER COURT :-


     1.      The applicant has filed Criminal Application No.439 of

     2023 for compounding the offence punishable under Section

     138 of the Negotiable Instruments Act. In Affidavit-in-reply,

     respondent No.1 has given the consent to compound the

     offence and setting aside the impugned judgment and order of

     conviction. Out of the amount of Rs.3,00,000/-, Rs.2,40,000/-

     has been paid through Demand Draft and amount of

     Rs.60,000/- is agreed to be paid to the complainant, which is

     lying with the learned Trial Court.




::: Uploaded on - 02/02/2023                  ::: Downloaded on - 03/02/2023 21:56:00 :::
                                      2                953-Cri.Rev.Appln.9-23 & ors.odt



     2.      Both the parties have settled the dispute amicably.

     Hence, the following order :

                                          ORDER

(i) The Criminal Revision Application is allowed.

(ii) The judgment of learned Judicial Magistrate First

Class, Court No.2, Jalgaon in SCC.No.148 of 2005

and judgment and order of learned Ad-hoc

Additional Sessions Judge-3, Jalgaon in Criminal

Appeal No.33 of 2016, dated 21.12.2022 quashed

and set aside.

(iii) The applicant is acquitted.

(iv) The bail bonds of the applicant stand cancelled

and sureties stand discharged.

(v) The respondent/complainant is at liberty to

withdraw the amount of Rs.60,000/- lying with

the Trial Court.

(vi) All Criminal Applications accordingly stand

disposed of.

(S. G. MEHARE, J.)

...

vmk/-