Rajesh Devraj Vora vs Sanajay Shankar Sakhare And Anr
2023 Latest Caselaw 3002 Bom

2023:BHC-AS:9219
                                                                                 32-revn-101-2018.doc


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

                              CRIMINAL REVISION APPLICATION NO.101 OF 2018

                    Rajesh Devraj Vora                             ... Applicant
                               V/s.
                    Sanjay Shankar Sakhare and Anr                 ... Respondents

                    Mr. Prakash U. Sutar for the applicant.
                    Ms. Ritu U. Jambhavdekar i/b Ms. Kamini M. Yadav for
                    respondent No.1.
                    Mr. Arfan Sait, APP for the State.

                                                  CORAM      : AMIT BORKAR, J.

                                                  DATED      : MARCH 27, 2023
                    P.C.:

1. The Revision arises out of a proceedings under Section 138 of the Negotiable Instruments Act, 1881. The applicant has been convicted by both the courts below.

2. During the pendency of the Revision Application the complainant and accused have amicably resolved their dispute. The terms of resolution have been reduced in writing by way of consent terms. The consent terms are taken on record and marked as Exhibit "X" for identification.

3. In view of consent terms, the impugned Judgment and Order dated 6th February, 2018 passed by Sessions Judge Greater Mumbai in Criminal Appeal No.474 of 2016 and confirming the Judgment and Order dated 9th May, 2016 passed by Metropolitan Magistrate 7th Dadar in CC No.2590/SS/2013 is quashed and set aside.

32-revn-101-2018.doc

4. The amount of Rs.40,000/- deposited with the Magistrate shall be refunded to the applicant.

5. The Criminal Revision Application stands disposed of in view of consent terms. No costs.

(AMIT BORKAR, J.)