RAVI S/O RAMESH MUTHAL Vs. AVINASH SHINDE

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally by consent of learned counsel appearing for the parties.

(3.) By these applications, the applicants are seeking quashing and setting aside the judgment of conviction and order of sentence passed against the applicant in Summary Criminal Case No.5457/2016, decided by 20th Judicial Magistrate First Class, Nagpur, on 06/05/2019, and confirmed up to this Court, under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act'), in view of the settlement arrived at with respondent No.1, by filing an application bearing No. 501/2026.