Laxman Saini S/O Late Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 1564 Raj/2

[2023/RJJP/001678]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

     S.B. Criminal Misc. Bail (Suspension of Sentence) Application
                                  No.42/2023

                                         In

             S.B. Criminal Revision Petition No. 181/2023

Laxman Saini S/o Late Shri Premchand Saini, Resident Of House
No. 861, 862 N.B.C. Road, Bhomiya Bhawan Jaipur (Raj)
                                                          ----Accused-Petitioner
                                     Versus
1.        State Of Rajasthan, Through Public Prosecutor
2.        Yogeshwar Saving And Hire Purchase India Limited,
          Through    Managing        Director,      Kalicharan    Bhargav   S/o
          Jagdish Prasad Bhargav R/o House No. 102/103 Prithvi
          Nagar, Opposite J.P. Colony Naya Kheda, Jaipur Raj
                                               ----Complainant-Respondents

For Petitioner(s) : Mr. Narendra Mewara For Respondent(s) : Mr. Suresh Kumar, PP and Mr. Saurabh Jain for Mr. Monu Kumar

HON'BLE MR. JUSTICE ASHUTOSH KUMAR

Order

04/02/2023 Learned counsel for the petitioner as well as learned counsel

for the respondents are present in Court.

Both the parties remain presented before the Registrar

(Judicial) on 02.02.2023 and presented the compromise which has

been dully attested by the Registrar (Judicial), which is taken on

record.

[2023/RJJP/001678] (2 of 2) [CRLR-181/2023]

As per the compromise arrived at between the parties,

dispute has been settled between them and nothing remains to be

paid.

Therefore, this criminal revision is allowed on the basis of

compromise and judgments of the Courts below are quashed and

set aside. The criminal misc. bail (suspension of sentence)

application also stands disposed of.

(ASHUTOSH KUMAR),J

MADAN/S-39

Powered by TCPDF (www.tcpdf.org)