Preeti Paswani Wife Of Raju ... vs State Of Rajasthan
2021 Latest Caselaw 7103 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Criminal Revision Petition No. 1290/2021

Preeti Paswani Wife Of Raju Paswani, Resident Of Plot No. B-82,
Nandpuri Colony, Ramnagar, Sodala, Jaipur (Raj)
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through PP
2.      Laxman Singh Chauhan Son Of Late Shri Karan Singh
        Chauhan, Resident Of Plot No. 16, Govindpuri, Ram
        Nagar, Sodala, Jaipur (Raj)
                                                                ----Respondents

For Petitioner(s) : Mr. Ankur Singh Tomar For Respondent(s) : Mr. Imran Khan, PP Mr. Rohit Solanki, complainant

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

02/12/2021

It has been submitted by learned counsel for both the

parties that the parties have entered into compromise. The

petitioner was convicted by the learned trial court for offence

under Section 138 of the Negotiable Instruments Act, 1881 and

was sentenced to four months imprisonment vide judgment dated

16.12.2019. The appeal of the petitioner was dismissed by learned

Appellate Court vide judgment dated 19.08.2021. Now, both the

parties have entered into compromise, which has been verified by

the Registrar (Judicial). Learned counsel for the parties have also

submitted that the matter has been amicably resolved and now

the respondent/complainant does not want to prosecute the

matter further.

(2 of 2) [CRLR-1290/2021]

In view of the compromise between the parties, the

judgment of conviction and sentence passed by the learned trial

court dated 16.12.2019 and the Appellate Court dated 19.08.2021

are hereby quashed and set aside. The appellant is acquitted from

the charge under Section 138 of the NI Act.

Accordingly, the revision petition stands disposed of.

(MANOJ KUMAR VYAS),J

Sunita/84

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