Bhagchand Gurjar S/O Shri Kaluram ... vs State Of Rajasthan
2021 Latest Caselaw 6892 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Criminal Revision Petition No. 868/2021

Bhagchand Gurjar S/o Shri Kaluram Gurjar, R/o Balaji Mohalla,
Dumada, Ajmer
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through P.p
2.      Arjun Tanwar S/o Shri Gopal Tanwar, R/o Diggi Bazar,
        Gurjar Mohalla Ajmer
                                                                 ----Respondents

For Petitioner(s) : Mr. Devanshu Sharma For Respondent(s) : Mr. Imran Khan Mr. G. P. Kumawat for Mr. Amit Dadhich

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

24/11/2021

It has been submitted on behalf of the parties that petitioner

and respondent-complainant have entered into an amicable

settlement. Payment has been made to the satisfaction of the

cheque amount. Now, the petitioner does not want to press the

matter further. Therefore, it is submitted that in view of the

compromise between the parties, the petition may be allowed and

the petitioner may be acquitted of the charges under Section 138

NI Act. Original deed of compromise has been placed on record

which has been verified by Registrar (Judicial).

In view of the compromise between the parties, judgments

of conviction and sentence of the trial court dated 18.06.2018 and

Appellate Court dated 19.11.2019, are hereby quashed and set

(2 of 2) [CRLR-868/2021]

aside. The petitioner is acquitted of the charge under Section 138

NI Act.

Revision petition stands disposed of accordingly.

All pending applications also stand disposed of.

(MANOJ KUMAR VYAS),J

Pooja /92

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