[Cites 1, Cited by 0]
Bombay High Court
Ashok Vinayak Patil vs Narendra Ruprao Dighade on 14 May, 2026
2026:BHC-NAG:7354
1 3-Cri.Rev.Apl.No.119.2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
CRIMINAL REVISION APPLICATION NO. 119 OF 2026
Ashok Vinayak Patil
..VS..
Narendra Ruprao Dighade
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. H. S. Puranik, Advocate for the applicant.
Mr. V. G. Bhamburkar, Advocate for the respondent.
CORAM : RAJNISH R. VYAS, J.
DATED : MAY 14, 2026
1. Heard.
2. The revision application is preferred by the original
accused challenging the Judgment passed by the Trial Court as
well as the Appellate Court for the offence punishable under
Section 138 of the Negotiable Instrument Act, 1881.
3. Today, the accused as well as the complainant are present
in the Court. Mr. Bhamburkar appears for the original
complainant and makes a statement that he has instruction to
appear for the complainant. Mr. Bhamburkar filed a
Vakalatnama, which is taken on record. The Office is directed to
register the Vakalatnama.
4. Since, both the parties have stated that matter is already
settled, the same is decided with the consent of the parties at the
admission stage itself.
5. Both the learned Counsels as well as the complainant and
accused who are present in the Court have submitted that the
matter is settled and the complainant has received an amount of
Rs.2,72,000/- (Rs. Two Lakhs Seventy Two Thousand only) by
way of Demand Draft.
6. In view of the receipt of the amount of Rs.2,72,000/-, the
complainant, who is present along with his Counsel submits that
he has no objection if the Judgments impugned are set aside or
the parties are permitted to compound/settle the matter.
7. Both the parties have tendered a copy of Joint Application
for recording compromise on record, which is marked as "X" for
identification.
8. In view of the terms and conditions of the settlement and
as the parties have entered into an agreement, the Criminal
Revision Application is allowed.
9. The Judgment and order dated 12.03.2026 passed by the
learned District Judge-9 and Additional Sessions Judge, Nagpur
in Criminal Appeal No.202/2023 as well as the Judgment and
order dated 04.05.2023 passed in Summary Criminal Case
No.1839/2020 are hereby quashed and set aside.
10. The accused stands acquitted for commission of offence
punishable under Section 138 of the Negotiable Instrument Act,
1881.
11. The bail bonds of applicant stand cancelled.
12. The Criminal Revision Application stands disposed of
accordingly.
(RAJNISH R. VYAS, J.)
Kirtak
Signed by: Mr. B.J. Kirtak
Designation: PA To Honourable Judge
Date: 15/05/2026 15:55:25
