NITIN SURESH PANSARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant has challenged the judgment and order dtd. 24/2/2023 passed by the Additional Sessions Judge, Pune in Criminal Appeal No.136/2014 upholding the judgment and order passed by the Judicial Magistrate, First Class, Pune dtd. 11/2/2014 in S.C.C. No.51787/2009 convicting the Applicant for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and sentencing him to suffer SI for one month and to pay compensation of Rs.15,000.00 and in default to suffer further SI for fifteen days.

(2.) Heard Shri Raj Kapadia, learned counsel for the Applicant, Shri M.G. Patil, learned APP for the Respondent No.1-State and Shri Soham Powar, learned counsel for the Respondent No.2. The Respondent No.2 is present in the Court today and he is identified by his learned Advocate.

(3.) Today, learned counsel for the Respondent No.2, who was the original complainant, has filed an affidavit affirmed by the Respondent No.2. It is mentioned in the affidavit that the matter is compromised between the Applicant and the Respondent No.2. The complainant- Respondent No.2 has received Rs.50,000.00 from the Applicant-accused vide Demand Draft bearing No.005733 drawn on HDFC Bank dtd. 3/6/2023. This amount is accepted by the Respondent No.2 by way of full and final settlement of the legal dues outstanding in favour of the Respondent No.2. The affidavit is taken on record and marked 'X' for identification.