Mange Khan vs State Of Rajasthan
2022 Latest Caselaw 11363 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
           S.B. Criminal Revision Petition No. 1090/2022

Mange Khan S/o Barkat Khan, Aged About 45 Years, Khetalvaas
P.s. Sayla Teh. Sayla Dist. Jalore. (At Present Lodged In Jail
Jalore).
                                                                      ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                    ----Respondent


For Petitioner(s)          :     Mr. Shreekant Verma
For Respondent(s)          :     Mr. Vikram Sharma, PP
                                 Mr. Pratap Singh



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

13/09/2022
     Heard.

     This revision petition under Section 397-401 Cr. P.C., has

been preferred for the following reliefs :-

     "It is, therefore, most humbly and respectfully prayed that this
     revision petition may kindly be allowed and the impugned
     judgements dated 06.09.2022 & 31.03.2022 passed by the learned
     court below may kindly be quashed and set-aside and the petitioner
     may kindly be acquitted from the charges levelled against him."


     Learned     counsel       for     the     petitioner         points   out   that

compromise has been entered into between the parties, which is

supported by the learned counsel for the complainant.                            The

compromise reflects that the claim has been satisfied, thus, a

limited prayer has been made that in light of the said compromise,

the revision petition be closed.



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                                                                              (2 of 2)                   [CRLR-1090/2022]


                                         Certified copy of compromise filed is taken on record.

                                         Counsel for the petitioner has referred to the judgment of

                                   Hon'ble Supreme Court in the case of Gian Singh V/s. State of

                                   Punjab & Anr. [(2012) 10 SCC 303].

                                         Counsel for the complainant submits that compromise

                                   in-question is acceptable to the respondent.

                                         Consequently, the present revision petition is allowed. The

                                   conviction      and   sentence       of    imprisonment            awarded   to   the

                                   petitioner for offence under Sections 279, 337, 304-A IPC and

                                   Section 146/196 of MV Act, vide judgment dated 31.03.2022

                                   passed by learned Judicial Magistrate, Jalore in Criminal Original

                                   Case No.226/16 (CIS No.4911/14), as affirmed by judgment

                                   dated 06.09.2022 passed by learned Sessions Judge, Jalore in

                                   Criminal     Appeal    No.07/2022          (CIS      No.07/2022)       are   hereby

                                   quashed and set aside on the basis of the aforesaid compromise.

                                   The petitioner is acquitted from the offences under Sections 279,

                                   337, 304-A IPC and Section 146/196 of MV Act. The accused-

                                   petitioner, if in custody, be released forthwith, in case he is not

                                   required in any other case.


                                                                   (DR.PUSHPENDRA SINGH BHATI), J.

211-Sanjay/-

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