Uttam Balu Nikam Presently Lodged ... vs State Of Maharashtra
2023 Latest Caselaw 2588 Bom

                                                               55-revn-47-2023.doc


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

            CRIMINAL REVISION APPLICATION NO.47 OF 2023

 Uttam Balu Nikam                               ... Applicant
            V/s.
 State of Maharashtra and Anr                   ... Respondents

 Mr. C.V. Yadav for the applicant.
 Mr. M.G. Patil, APP for the State.
 Mr. Sujit B. Padarat for respondent No.2.

                               CORAM      : AMIT BORKAR, J.

                               DATED      : MARCH 16, 2023
 P.C.:

1. The petition arises out of proceedings under section 138 of the Negotiable Instruments Act, 1881. During the pendency of the petition the applicant and respondent have amicably resolved their dispute. The consent terms signed by the parties and their learned advocates are placed on record. In paragraph 11.i the parties have acknowledges that the demand draft mentioned in paragraph 11.i is handed over to the respondent in Court. The respondent acknowledges receipt of demand draft of Rs.95,000/-.

2. Since the parties have resolved their dispute, the consent terms are taken on record and marked as Exhibit "X" for identification.

3. In view of the consent terms filed by the parties, Judgment and Order dated 10th February, 2023 in Criminal Appeal No.837 of

55-revn-47-2023.doc

2019 confirming Judgment and Order of conviction and sentence against applicant in CC No.2174/SS/2016 stands quashed and set aside.

4. The applicant is permitted to withdraw the amount deposited with the Sessions Court.

5. The Criminal Application is disposed of in the above terms. No costs.

6. All concern to act on authenticated copy of this order.

(AMIT BORKAR, J.)