Saroop Singh vs State (2025:Rj-Jd:7022)
2025 Latest Caselaw 6475 Raj

Rajasthan High Court - Jodhpur

Saroop Singh vs State (2025:Rj-Jd:7022) on 4 February, 2025

Author: Dinesh Mehta

Bench: Dinesh Mehta

[2025:RJ-JD:7022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 750/2015

Saroop Singh S/o Ram Singh, R/o 10 MK, Tehsil Raisingh Nagar, District Sriganganagar.

(Presently lodged in Sub Jail - Raisinghnagar, District Sriganganagar)

----Petitioner Versus

1. State of Rajasthan.

2. Firm, Banarasi Lal Anil Kumar Nai Dhanmandi, Raisinghnagar, through its partner Anil Kumar S/o Banarasilal, R/o New Dhanmandi, Raisinghnagar, District Sriganganagar.

----Respondent

For Petitioner(s) : Dr. RDSS Kharlia For Respondent(s) : Mr. SS Rathore, PP Mr. Balveer Singh Rathore for Mr. Kaushal Gautam

JUSTICE DINESH MEHTA

Order

04/02/2025

1. Mr. Kharlia, learned counsel for the petitioner submitted that

during the pendency of the present revision petition, the parties

have entered into a compromise and a sum of Rs.3,48,000/- has

been paid to the respondent-complainant.

2. Mr. Singh, learned counsel for the complainant accepted the

aforesaid position of facts and submitted that his clients have no

objection, if the petitioner's conviction is set aside.

3. Copy of compromise dated 09.09.2015 is taken on record.

4. The offence under section 138 of the Negotiable

Instruments, 1881 (hereinafter referred to as the 'Act of 1881') is

[2025:RJ-JD:7022] (2 of 2) [CRLR-750/2015]

compoundable as per the provision given under section 147 of the

Act of 1881.

5. The revision petition therefore, stands disposed of in terms

of the compromise dated 09.09.2015; the judgment and order

dated 26.02.2015 passed by the trial Court convicting the

petitioner for the offence punishable under section 138 of the

Negotiable Instrument Act, 1881 and sentencing him to one year

simple imprisonment apart from fine (Rs.3,50,000) as affirmed by

the Appellate Court vide judgment and order dated 07.07.2015 is

hereby set aside.

6. The bail bonds furnished by the petitioner stand discharged.

(DINESH MEHTA),J 122-raksha/-

Powered by TCPDF (www.tcpdf.org)