Smt Santosh Saini vs State Of Rajasthan And Anr
2022 Latest Caselaw 5357 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           S.B. Criminal Revision Petition No. 926/2018

Smt Santosh Saini W/o Shri Dinesh Saini
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan And Anr
                                                                ----Respondents

For Petitioner(s) : Mr. Rajesh Kumar Mutha, Adv., For Respondent(s) : Mr. Imran Khan, P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

01/08/2022

Heard learned counsels for the parties.

By this revision petition, the accused-petitioner has assailed

the conviction and sentence passed by the learned trial court and

affirmed/modified by the learned appellate court for offence under

Section 138 of the Negotiable Instruments Act.

Both the learned counsels submit that a compromise has

been arrived at between the parties, which is available on record.

The accused-petitioner was absent at the time of the

judgment by the learned appellate court and still absconding.

In view of law laid down by the Supreme Court in the case of

Damodar S. Prabhu Vs. Sayed Babalal, reported in 2010 (5)

SCC 663 and considering all relevant factors including the poor

financial condition of the accused-petitioner, as stated by learned

counsel, it is ordered that the accused-petitioner will deposit a

sum of Rs.25,000/- with the Rajasthan State Legal Services

Authority, Jaipur and furnish its receipt before the Registrar

(Judicial). Thereafter, the accused-petitioner either personally or

(2 of 2) [CRLR-926/2018]

through Counsel and the complainant in person, shall appear

before the Registrar (Judicial) on or before 04.08.2022 who will

verify the compromise.

After completion of the ibid process, the matter be again

listed in the Court on 05.08.2022.

(UMA SHANKER VYAS),J

KESHAV GHIYA /74

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