HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision Petition No. 893/2018
Dinesh Saini
----Petitioner
Versus
State Of Rajasthan And Anr
----Respondents
For Petitioner(s) : Mr. Rajesh Kumar Mutha, Adv. For Respondent(s) : Mr. Imran Khan, P.P.
HON'BLE MR. JUSTICE UMA SHANKER VYAS Order 01/08/2022 Heard learned counsels for the parties. By this revision petition, the accused-petitioner has assailed the conviction and sentence passed by the learned trial court and affirmed/modified by the learned appellate court for offence under Section 138 of the Negotiable Instruments Act.
Both the learned counsels submit that a compromise has been arrived at between the parties, which is available on record.
The accused-petitioner was absent at the time of the judgment by the learned appellate court and still absconding.
In view of law laid down by the Supreme Court in the case of Damodar S. Prabhu Vs. Sayed Babalal, reported in 2010 (5) SCC 663 and considering all relevant factors including the poor financial condition of the accused-petitioner, as stated by learned counsel, it is ordered that the accused-petitioner will deposit a sum of Rs.10,000/- with the Rajasthan State Legal Services Authority, Jaipur and furnish its receipt before the Registrar (Judicial). Thereafter, the accused-petitioner either personally or (Downloaded on 02/08/2022 at 10:49:40 PM) (2 of 2) [CRLR-893/2018] through Counsel and the complainant in person, shall appear before the Registrar (Judicial) on or before 04.08.2022 who will verify the compromise.
After completion of the ibid process, the matter be again listed in the Court on 05.08.2022.
(UMA SHANKER VYAS),J KESHAV GHIYA /73 (Downloaded on 02/08/2022 at 10:49:40 PM) Powered by TCPDF (www.tcpdf.org)