Dilip Kumar Sharma S/O Shri ... vs Radheshyam Gupta S/O Shri ...
2021 Latest Caselaw 6189 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          S.B. Criminal Revision Petition No. 1156/2021

Dilip Kumar Sharma S/o Shri Nanakram Sharma, Aged About 53
Years, Sharma Jewelers, 43, Adarsh Basti, Tonk Fatak, Jaipur
302015 R/o House No. 14, Katewa Nagar, New Sanganer Road,
Jaipur 302019 (Presently Confined At Central Jaipur )
                                                                    ----Petitioner
                                     Versus
Radheshyam Gupta S/o Shri Bhikaram Gupta, R/o 344, Shri
Gopal Nagar, Gopalpura Bypass, Jaipur
                                                                  ----Respondent

For Petitioner(s) : Mr. S. K. Singodiya For Respondent(s) : Mr. Prashant Sharma for Mr. J. P.

Gupta

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

29/10/2021

This matter has come up on an application for acquitting the

petitioner on the basis of compromise.

It has been submitted that complainant and the petitioner

have entered into compromise. Entire amount has been paid to

the complainant. Now, the complainant does not want to pursue

the matter further.

In view of the compromise between the parties, the

judgments of the trial Court dated 06.09.2019 as well as the

Appellate Court dated 22.10.2021, are set aside and quashed.

The petitioner is acquitted of the charge under Section 138 NI Act.

The petitioner is in judicial custody. He is directed to be released

forthwith in this case if not wanted in any other case.

(2 of 2) [CRLR-1156/2021]

The revision petition stands disposed of in terms of the

compromise.

All pending applications also stand disposed of.

(MANOJ KUMAR VYAS),J

Pooja /61

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