Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Narayani vs State Of Rajasthan (2025:Rj-Jd:8044)
2025 Latest Caselaw 6880 Raj

Citation : 2025 Latest Caselaw 6880 Raj
Judgement Date : 10 February, 2025

Rajasthan High Court - Jodhpur

Narayani vs State Of Rajasthan (2025:Rj-Jd:8044) on 10 February, 2025

Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:8044]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 101/2025

Smt. Narayani W/o Prabhulal Jat, Aged About 41 Years, R/o
Rolaheda, Teh. And Dist. Chittorgarh, Raj.
                                                                          ----Petitioner
                                      Versus
1.        State Of Rajasthan, Through Pp
2.        Rakesh S/o Dayashankar Ameriya, aged about 39 years
          R/o   Juna     Bazar,      Khatik       Mohalla,         Teh.     And    Dist.
          Chittorgarh, Raj.
                                                                    ----Respondents


For Petitioner(s)           :     Mr. Bharat Shrimali
For Respondent(s)           :     Mr. Pawan Kumar Bhati, PP



           HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

10/02/2025

An application (IA No.01/2025) under Section 5 of the

Limitation Act for condoning the delay in filing the criminal

revision petition has been filed by the petitioner.

For the reasons and grounds mentioned in the application,

the application is allowed.

Delay in filing criminal revision petition is, hereby, condoned.

This revision petition has been filed against the judgment

dated 15.07.2024 passed by the learned Additional District &

Sessions Judge No.2, District Chittorgarh in Criminal Appeal

No.01/2018 by which, the appeal filed by the petitioner was

dismissed and the judgment dated 12.12.2017 passed by the

learned Additional Chief Judicial Magistrate No.2, District

[2025:RJ-JD:8044] (2 of 3) [CRLR-101/2025]

Chittorgarh in Regular Crl. Case No.355/2014 convicting and

sentencing the petitioner for offence under Section 138 N.I. Act

has been affirmed. The petitioner was sentenced to undergo six

months' simple imprisonment along with fine in the sum of

Rs.1,70,000/- in default of payment of fine, to further undergo

fifteen days' S.I.

Learned counsel for the petitioner submits that the petitioner

and complainant-respondent No.2 have entered into a compromise

in the spirit of Lok Adalat and the respondent No.2 has received all

the amount from the petitioner and does not want to proceed with

the matter, therefore the sentence of imprisonment awarded to

the petitioner may be set aside. The copy of the compromise is

already placed on record.

Learned counsel for respondent No.2 concurs with the facts

stated by the counsel for the petitioner.

I have considered the arguments advanced by counsel for

the parties and perused the compromise deed.

Having considered the facts and circumstances of the case,

since the parties have settled their dispute and complainant

respondent No.2 has accepted the sum towards full and final

settlement of dispute on the satisfaction of the complainant and in

the light of provisions of Section 147 of NI Act and in view of law

laid down by the Hon'ble Apex Court in the case of Damodar S.

Prabhu Vs. Sayed Babalal H. reported in 2010 (5) SCC 663, the

sentence awarded to the petitioner for offence under Section 138

NI Act is liable to be set aside. However, since the compromise has

[2025:RJ-JD:8044] (3 of 3) [CRLR-101/2025]

been arrived at after rejection of the appeal preferred by the

petitioner, a cost of 15% of the cheque amount deserves to be

imposed upon the petitioner in light of the decision rendered by

the Hon'ble Apex Court in the case of Damodar S. Prabhu (supra).

Accordingly, the conviction and sentence of imprisonment

awarded to the petitioner for offence under Section 138 NI Act

vide judgment dated 15.07.2024 and 12.12.2017 are hereby set

aside on the basis of the aforesaid compromise subject to

deposition of cost of 15% of the cheque amount. The cost shall be

deposited by the petitioner before the Rajasthan State Legal

Services Authority, Jodhpur within a period of one month from

today. In case, the cost is not deposited by the petitioner before

the Rajasthan State Legal Services Authority, Jodhpur within the

stipulated period, the revision petition may be listed before this

Court for passing appropriate orders.

The revision petition is allowed in the above terms.

Suspension of sentence application also stands decided

accordingly.

A copy of this order be sent to the Rajasthan State Legal

Services Authority, Jodhpur.

(MANOJ KUMAR GARG),J 61-Rashi/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter