Suresh Mahadev Salunke vs Ghanshyam D. Gangawani And Anr.
2025 Latest Caselaw 3753 Bom

Bombay High Court

Suresh Mahadev Salunke vs Ghanshyam D. Gangawani And Anr. on 21 August, 2025

Author: N.R. Borkar

Bench: N.R. Borkar

2025:BHC-AS:36016


                                                                                      31-cr-apeal-1216-06.odt


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION
                                      CRIMINAL APPEAL NO. 1216 OF 2006

                      Suresh M. Salunke                              ...Appellant
                            V/s.
                      Ghanshaym D. Gangawani & Anr.                  ...Respondents.
                                                   ..............
         Digitally
         signed by
         DINESH
                      Mr. Abhaykumar Apte for the Appellant.
DINESH   SADANAND
SADANAND SHERLA
SHERLA   Date:
                      Mr V.N. Sagare, APP for the Respondent/State.
         2025.08.21
         18:30:16
         +0530                                     ..............
                                                 CORAM :        N.R. BORKAR, J.

                                                 DATE      :    21.08.2025.
                      P.C. :

1. This appeal is filed against the judgment and order dated 5 th September 2006 passed the Judicial Magistrate, First Class, Pimpri Pune in C.C. No. 1860 of 2003, by which, the leaned J.M.F.C. has acquitted the respondent No.2 herein for the offence punishable under Section 138 of the Negotiable Instruments Act.

2. In terms of the order passed by this Court referring the mater for mediation, the Coordinator/Secretary, Alternative Dispute Resolution/ District Legal Services Authority, Pune has submitted the Mediation Report along with compromise pursis signed by the parties. The Mediation Report is taken on record and marked as "X" for the purpose of identification.

3. The compromise pursis records that the parties have amicably settled the dispute. In that view of the matter, the Appeal is hereby disposed of.

[N.R.BORKAR, J.]