Prakhar Shrivastava Son Of ... vs State Of Rajasthan
2021 Latest Caselaw 3544 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Criminal Revision Petition No. 769/2021

Prakhar    Shrivastava         Son   Of     Shureshchandra          Shrivastava,
Resident Of Purani Kotwali Ke Dhali Ma, Near Chitlangia School,
Bajaj Road, Tehsil And District Sikar (Raj) (At Present Confined
In District Jail, Sikar)
                                                                    ----Petitioner
                                     Versus
1.      State Of Rajasthan, Through Public Prosecutor
2.      Surjan Singh @ Shivkumar Son Of Kanaram, Resident Of
        Gram Jhigar Choti District And Tehsil Sikar (Raj)
                                                                 ----Respondents

For Petitioner(s)          :    Mr. Ankur Mathur
For Respondent(s)          :    Mr. Prashant Sharma, PP
                                Mr. Arnav Singh, complainant



          HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

                                     Order

10/08/2021

Learned counsel for both the parties submit that the matter

has been finally settled between the parties and they have entered

into a compromise. Written deed of compromise has been filed

with the application.

As per compromise, the parties have agreed to settle the

dispute for a sum of Rs.1,40,000/- and the respondent has agreed

not to proceed further in the matter on payment of said amount of

Rs.1,40,000/- as decided between the parties. Hence, it is prayed

that the application may be accepted and the settlement deed

may be taken on record and the present petition may be decided

in terms of the compromise.

(2 of 2) [CRLR-769/2021]

In view of the compromise, accused-petitioner is acquitted of

the charge under Section 138 of the Negotiable Instruments Act,

1881 and the judgment of conviction and sentence dated

04.10.2018 of Judicial Magistrate No.2, Sikar and judgment of

Appellate Court (Additional Sessions Judge No.4, Sikar) dated

13.07.2021 are set aside. The petitioner be released forthwith in

this case, if not wanted in any other case.

The Revision Petition stands disposed of accordingly.

All pending application/s also stand disposed of.

Office is directed to send a copy of the order to the

concerned trial court for necessary compliance.

(MANOJ KUMAR VYAS),J

Sunita Kanwar /75

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