Ramkishore Sisodiya S/O Rajaram vs State Of Rajasthan
2022 Latest Caselaw 4794 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Criminal Revision Petition No. 681/2022

Ramkishore Sisodiya S/o Rajaram
                                                                     ----Petitioner
                                    Versus
State Of Rajasthan & Anr.
                                                                 ----Respondents

For Petitioner(s) : Mr. Anurag Pareek, Adv. For Respondent(s) : Mr. M.K. Sheoran, P.P., Mr. Ganesh Choudhary, Adv.

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

13/07/2022

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

(2 of 2) [CRLR-681/2022]

ordered that the accused-petitioner will deposit a sum of Rs.3,000/-

with the Rajasthan State Legal Services Authority, Jaipur and furnish its

receipt before the Registrar (Judicial). Thereafter, the accused-petitioner

either personally or through Counsel and the complainant in person,

shall appear before the Registrar (Judicial) on or before 18.07.2022

who will verify the compromise.

After completion of the ibid process, the matter be again listed in

the Court on 19.07.2022.

(UMA SHANKER VYAS),J

DANISH USMANI /53

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