Suresh Fulchand Bumb vs Shantikumar K Damani
2023 Latest Caselaw 2527 Bom

                                                               968-revn-346-2004.odt
                                     (1)


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

            CRIMINAL REVISION APPLICATION NO.346 OF 2004

                        SURESH FULCHAND BUMB
                                 VERSUS
                        SHANTIKUMAR K DAMANI
                                     ...
                 Advocate for Applicants : Mr. B.R. Warma
      Advocate for Respondent : Mr. S.N. Devmane (Munde) h/f Mr. G V
                                   Wani
                                     ...
                                     CORAM : S.G. MEHARE, J.

                                     DATED : MARCH 15, 2023

 PER COURT:-

 1.               The settlement terms have been taken on record and

 marked as Annexure 'A'. The parties have settled the dispute amicably.

 The demand draft has been handed over to the learned counsel for

 the petitioner.

 2.               The respondent was held guilty for the offence

 punishable under Section 138 of Negotiable Instruments Act. The

 offence is compoundable.        The parties have settled the dispute

 amicably. Hence, the following order :

                                  ORDER

I) The judgment and order of the learned Judicial Magistrate First

Class, Jalgaon in SCC No.384 of 1997 dated 21.06.2004 is set aside.

II) The respondent/accused is acquitted for the offence punishable

under Section 138 of Negotiable Instruments Act.

968-revn-346-2004.odt

III) The fine amount, if deposited by the accused be returned to

him.

IV) The revision application stands disposed of in the above terms.

(S.G. MEHARE, J.)

Mujaheed//