Sukhdev Choudhary vs Sushila Choudhary ...
2023 Latest Caselaw 2225 Raj

[2023/RJJD/006654]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Appeal No. 1112/2022

Sukhdev Choudhary S/o Sh. Bhanwar Lal Choudhary, Aged About 37 Years, R/o Jaato Ka Bas, Village Jaleli Champawat, Tehsil And Dist. Jodhpur, At Present Proprietor/owner Of M/s Prakash Marketing, Godam No. 2, Harish Market, Near O.s. Ford Showroom, Ii Phase, Basni, Jodhpur.

----Appellant Versus Sushila Choudhary W/o Sh. Shiv Lal Choudhary, R/o 6/1 D.d.p. Nagar, Madhuban Basni, Jodhpur, At Present Proprietor/owner Of M/s Mannat International, 6/1 D.d.p. Nagar, Madhuban Basni, Jodhpur.

----Respondent

For Appellant(s) : Mr. Sukhdev Choudhary, appellant, present in person For Respondent(s) : Mrs. Sushila Choudhary, respondent, present in person

HON'BLE MR. JUSTICE FARJAND ALI

Order

14/03/2023

The instant appeal has been preferred against the

judgment of acquittal dated 18.03.2020 passed by the learned

Special Metropolitan Magistrate (N.I. Act Cases) No.7, Jodhpur

Metropolitan in Criminal Regular Case No.896/2018. The finding

of acquittal was assailed by the appellant by way of filing a leave

to appeal under Section 378 (4) of the CrPC. Vide order dated

07.07.2022, a co-ordinate Bench of this court had granted leave

to appeal to the appellant to prefer the appeal and accordingly,

the respondent was summoned.

[2023/RJJD/006654] (2 of 2) [CRLAS-1112/2022]

The lawyers are abstaining from appearing in the

courts.

The appellant Mr. Sukhdev Choudhary and the

respondent Mrs. Sushila Choudhary are present in the court. An

application has been moved on behalf of the appellant Mr.

Sukhdev Choudhary averring therein that the parties have entered

into a compromise and resolved the dispute amicably and

therefore, now the appellant is not desirous to continue the

proceedings of appeal.

Since the parties have resolved the dispute amicably

and the appellant is not desirous to continue the proceedings of

appeal, it is deemed appropriate to decide the appeal in view of

the oral compromise and the application moved on behalf of the

appellant.

Accordingly, in light of the oral compromise and the

application moved on behalf of the appellant, the appeal stands

disposed of. The bail bonds of the respondent are cancelled.

(FARJAND ALI),J 313-Pramod/-

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