Anil Agarwal Son Of Shri Mangilal ... vs Mahaveer Prasad Yadav Son Of Shri ...
2024 Latest Caselaw 6051 Raj/2

Rajasthan High Court

Anil Agarwal Son Of Shri Mangilal ... vs Mahaveer Prasad Yadav Son Of Shri ... on 8 October, 2024

Author: Ashok Kumar Jain

Bench: Ashok Kumar Jain

[2024:RJ-JP:42465]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

            S.B. Criminal Revision Petition No. 2001/2023

Anil Agarwal Son Of Shri Mangilal Agarwal, Resident Of 8/114,
Vidhyadhar Nagar, Jaipur (Raj )
                                                                    ----Petitioner
                                    Versus
1.       Mahaveer Prasad Yadav Son Of Shri Harchand Yadav,
         Resident Of Village Ladpura Post Harsora Tehsil Bansur,
         District Alwar At Present Kotputli District Jaipur (Raj)
2.       State Of Rajasthan, Through Public Prosecutor

----Respondents

For Petitioner(s) : Mr. Neeraj Sharma Mr. Pavan Sharma For Respondent(s) : Mr. Vijay Singh Yadav, PP

HON'BLE MR. JUSTICE ASHOK KUMAR JAIN

Order

08/10/2024

Instant revision petition is preferred by accused who was

convicted and sentenced on 01.04.2019 under Section 138 of N.I.

Act. Thereafter, his criminal appeal No.85/2019 was dismissed on

11.09.2023.

Office has pointed out a defect of certificate under Rule

311(3) of Rajasthan High Court Rules.

In view of judgment in case of Daulat Singh Vs. State of

M.P. SLP (Criminal Diary No. 20900/2024) dated

30.07.2024, the personal presence cannot be exempted by this

Court as the trial Court has convicted and sentenced present

petitioner and thereafter appeal was dismissed by the Appellate

Court.

[2024:RJ-JP:42465] (2 of 2) [CRLR-2001/2023]

In view of aforesaid, this revision petition is not

maintainable. Hence, same is dismissed.

Misc. application(s), if any, shall stand disposed of.

(ASHOK KUMAR JAIN),J

DEEPA RANI -150

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