M/S Dhareshwar Oil Industries And ... vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2880 Bom

2023:BHC-AS:8991
                                                                                59-revn36-2023.doc


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

                          CRIMINAL REVISION APPLICATION NO.36 OF 2023


                    Dhareshwar Oil Industries & Anr.               ... Applicants
                               V/s.
                    The State of Maharashtra & Anr.                ... Respondents

                    Mr. Meghdeep Oak for the applicants.
                    Mr. A.R. Patil, APP for respondent no.1/State.
                    Mr. Rajas Naik with S. Kanade for respondent no.2.

                                                  CORAM : AMIT BORKAR, J.

                                                  DATED     : MARCH 23, 2023
                    P.C.:

1. The criminal revision application arise out of conviction under section 138 of the Negotiable Instruments Act, 1881. During the pendency of the present criminal revision application, parties to the proceedings have amicably resolved their disputes and have filed consent terms. The consent terms are taken on record and marked 'X' for identification.

2. In view of consent terms, the impugned judgment and order dated 22nd September 2009 passed by Judicial Magistrate First Class, Sangli in Summary Criminal Case No.2770 of 2006 confirmed by Sessions Judge, Sangli by order dated 2 nd December 2019 in Criminal Appeal No.262 of 2009 is quashed and set aside.

3. The criminal revision application stands disposed of.

(AMIT BORKAR, J.)