P.S. Industries Through Its ... vs Vishwambhar Bajirao Chavan
2023 Latest Caselaw 3281 Bom

                                   1                   960- CRA-199-2021.odt



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

       CRIMINAL REVISION APPLICATION NO. 199 OF 2021
        WITH CRIMINAL APPLICATION NO. 3174 OF 2022

            P.S. INDUSTRIES THROUGH ITS PROPRIETOR
                DNYANESHWAR TATERAO PATHRIKAR
                                VERSUS
                   VISHWAMBHAR BAJIRAO CHAVAN
                                  ...
              Advocate for Applicant : Mr. A. S. Barlota
               (Respondent in Application/3174/2022)
           Advocate for the respondent : Mr. M. B. Ubale
                 (Applicant in Application/3174/2022)
                                  .....

                                CORAM :    S. G. MEHARE, J.

                                DATE   :   31.03.2023

PER COURT :


1.     Heard the learned counsel for the applicant and the

learned counsel for the respondent.


2.     Parties have arrived at settlement. In terms of the

settlement deed. The ofence punishable under Section 138

of the Negotiable Instruments Act,         is compoundable. The

parties have admitted the terms of the settlement. Hence,

ofence is compounded.            In view of the settlement, the

following order is passed :-

                               ORDER

(i) The Criminal Revision Application is allowed.

                                           2                  960- CRA-199-2021.odt




(ii)    The judgment and order of conviction passed by the

learned Judicial Magistrate F.C. Court. No.7, Aurangabad in Summery Criminal Case No. 3921 of 2017 dated 12 th June 2018 and confrmed by the learned Additional Sessions Judge, Aurangabad in Criminal Appeal No. 113 of 2018 dated 16.12.2021 are quashed and set aside.

(iii) The applicant/accused is acquitted under Section 248 of the Cr. P.C. for the ofence punishable under Section 138 of the Negotiable Instrument Act.

(iv) The bail bonds of the applicant stand cancelled and surety stands discharged.

(v) The settlement deed be made a part of the record of the trial Court.

(vi) The applicant is entitled to receive Rs.2,35,000/-

deposited in this Court, in terms of the settlement and further entitled to receive Rs. 65,000/- from amount deposited with subordinate appellate Court. Remaining amount of Rs.60,000/- deposited with the subordinate appellate Court be returned to the present applicant/ accused.

(vii) Criminal Application No. 3174 of 2022 stands disposed of.

( S. G. MEHARE ) JUDGE ysk