Smt. Archana Choudhary W/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:5794)
2024 Latest Caselaw 817 Raj/2

Rajasthan High Court

Smt. Archana Choudhary W/O Shri ... vs State Of Rajasthan (2024:Rj-Jp:5794) on 2 February, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:5794]

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 1333/2020

                                    Smt. Archana Choudhary W/o Shri Satyaveer Choushary,
                                    Quarter No. 73, Rajasthan Police Academy, Shastri Nagar, Jaipur.
                                                                                                           ----Petitioner
                                                                            Versus
                                    1.          State Of Rajasthan, Through Pp
                                    2.          Virendra Singh S/o Harji Ram, Resident Of 56, Rajeev
                                                Nagar, Naya Kheda, Vidyadhar Nagar, Jaipur
                                                                                                        ----Respondents

                                   For Petitioner(s)            :     None Present
                                   For Respondent(s)            :     Mr. Babu Lal Nasuna, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

Order

02/02/2024

As per letter dated 02.02.2024, sent by learned Special

Metropolitan Magistrate (N.I. Act Cases) No.10, Jaipur

Metropolitan-II, on the basis of compromise arrived at between

the parties, vide judgment dated 17.08.2022 passed by learned

lower appellate court, while setting aside the judgment of

conviction and sentence dated 04.03.2021 passed by learned

Special Metropolitan Magistrate, N.I. Act Cases, Jaipur

Metropolitan, the accused petitioner has been acquitted for the

offence under Section 138 N.I. Act. The letter is taken on record.

In view of above, the prayer made in this misc. Petition does

not survive. Thus, considering the aforesaid factual position, this

criminal misc. petition is dismissed as having rendered

infructuous.

(ANIL KUMAR UPMAN),J

19-nirmala

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