Anil Bajpai S/O Baidnath Bajpai vs Smt. Usha Kanwar Deceased Through ...
2021 Latest Caselaw 7242 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

             S.B. Criminal Revision Petition No. 1002/2021

Anil Bajpai S/o Baidnath Bajpai, R/o D-387, Jagdamba Nagar,
Ajmer Road, Jaipur At Present Residing C-57, Gayatri Nagar,
Sanganer, Jaipur
                                                                      ----Petitioner
                                      Versus
1.         Smt. Usha Kanwar Deceased Through Lr And Grandson
           Sh. Yashvardhan Singh S/o Late Rajendra Singh, R/o D-
           139/a, Basant Marg, Banipark, Jaipur At Present Residing
           A-12, Skl Elite, Vaishali Estate, Jaipur
2.         State Of Rajasthan, Through PP
                                                                   ----Respondents

For Petitioner(s) : Mr. Avadhesh Chandra Upadhyay For Respondent(s) : Mr. Yashwant Kankhedia, PP Mr. Anil Kumar Kulshrestha

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

06/12/2021

The matter has come up on an application (IA No. 2/2021)

for deciding the matter in view of the compromise between the

parties.

It has been submitted that petitioner and the respondent-

complainant have entered into compromise. It has been

submitted by learned counsel for the respondent-complainant that

entire amount has been paid. Parties have entered into amicable

settlement.

Compromise deed has been verified by Registrar (Judicial), in

compliance of the order dated 29.11.2021.

(2 of 2) [CRLR-1002/2021]

In view of the compromise between the parties, the

judgments of conviction and sentence of the learned trial court

dated 05.12.2013 and Appellate Court dated 24.08.2021, are

hereby set aside and quashed. The appellant is acquitted of the

charges under Section 138 of NI Act.

Revision petition stands disposed of accordingly.

All pending applications also stand disposed of.

(MANOJ KUMAR VYAS),J

Pooja /82

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