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Saurabh Bhargava C/O Nath ... vs Sanjay Palecha S/O Shri Hirachand
2021 Latest Caselaw 7361 Raj/2

Citation : 2021 Latest Caselaw 7361 Raj/2
Judgement Date : 8 December, 2021

Rajasthan High Court
Saurabh Bhargava C/O Nath ... vs Sanjay Palecha S/O Shri Hirachand on 8 December, 2021
Bench: Manoj Kumar Vyas
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Criminal Revision Petition No. 766/2020

Saurabh Bhargava C/o Nath Optician And Sight Care, R/o B-85,
Ganesh Marg, Bapu Nagar, Jaipur
                                                                  ----Petitioner
                                   Versus
Sanjay Palecha S/o Shri Hirachand, R/o 3884, Palecha House,
Moti Singh Bhomiya Ka Rasta, Johari Bazar, Jaipur
                                                                ----Respondent

For Petitioner(s) : Mr. Vivek Raj Singh Bajwa Mr. Manish Parmar Mr. Amar Kumar For Respondent(s) : Mr. Dinesh Kala

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

08/12/2021 S.B. Criminal Misc. Application No.338/2020

The matter has come up on an application (IA

No.338/2020) filed under Section 5 of the Limitation Act for

condoning the delay in filing the revision petition.

In view of the submissions, the application is allowed

and delay in filing the revision petition is condoned.

S.B. Criminal Revision Petition No. 766/2020

It has been submitted that the parties have entered

into compromise. The parties are present in person in the court.

The compromise deed has been placed on record.

(2 of 2) [CRLR-766/2020]

Both the parties submit that they have resolved the

dispute by an amicable settlement. Now, the complainant does not

want to prosecute the matter further.

In view thereof, it is prayed that the revision petition

may be disposed of as per the compromise and the petitioner may

be acquitted of the charges under Section 138 of NI Act.

In view of the compromise between the parties, the

judgment of conviction and sentence of the trial court dated

16.11.2018 as well as Appellate Court dated 06.12.2019 are

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

charges under Section 138 of NI Act.

The revision petition stands disposed of accordingly.

(MANOJ KUMAR VYAS),J

Sunita/12

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