Citation : 2021 Latest Caselaw 2267 Raj/2
Judgement Date : 26 March, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision Petition No. 630/2019
Noor Mohammad S/o Shri Jumma Khan, Aged About 45 Years,
R/o 283 Vyas Colony Barkati Masjid Nahari Ka Naka Shastri
Nagar Jaipur
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
-----Respondent
2. Kalu Singh (since deceased) through LRs 2/1. Suman Devi W/o Late Kalu Singh S/o Shri Sawai Singh, R/o S.P.-18 D.P. Colony Near Tagore Public School Shastri Nagar Jaipur
----Complainant-Respondent
For Petitioner(s) : Mr. Tejashwi Sharma For Respondent(s) : Mr. Chandragupt Chopra, PP Ms. Asha Sharma
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA
Order
26/03/2021 This revision petition has been filed against the impugned
judgment of conviction and order of sentence dated 30.5.2018
passed by Special Metropolitan Magistrate (NI Act Cases) No.12,
Jaipur Metropolitan in Criminal Case No.598/2017 whereby the
accused petitioner was convicted for the offence under Section
138 of the Negotiable Instruments Act (in short "N.I. Act") and
sentenced to undergo 6 months SI and fine of Rs.60,000/-; in
default of payment thereof, he would undergo additional 2 months
SI.
(2 of 2) [CRLR-630/2019]
On appeal, the learned Appellate Court vide order
dt.25.1.2019 confirmed the order passed by the trial court.
Heard the learned counsel for the parties.
It is submitted that a compromise has been taken place
between the parties mentioning therein that the parties are going
to compromise the matter. It shows that the parties want to
compromise the matter before National Lok Adalat. It is further
stated that accused-Noor Mohammad is paying Rs.15,000/- to the
complainant and thereafter he will pay the outstanding amount
within two months. The compromise has been filed by both the
parties which is attested/verified by Registrar (Judicial) of this
court. The parties are not interested to proceed the matter further.
So, the revision petition may be allowed.
Hence, in view of the above, the revision petition deserves to
be decided in the light of compromise entered between the parties
as per Section 138 of N.I. Act.
The revision petition preferred by the petitioner is allowed.
The conviction of the petitioner as ordered by the trial court
dt.30.5.2018 and confirmed by the Appellate Court vide order
dt.25.1.2019 are quashed and set aside. The petitioner is
acquitted of the charges framed against him and his Bail bonds
stands cancelled.
(NARENDRA SINGH DHADDHA),J
Brijesh 74.
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