Mangi Lal vs Kailash Chandra (2025:Rj-Jd:28842)
2025 Latest Caselaw 1854 Raj

Rajasthan High Court - Jodhpur

Mangi Lal vs Kailash Chandra (2025:Rj-Jd:28842) on 4 July, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:28842]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 619/2025

Mangi Lal S/o Toli Ram, Aged About 71 Years, R/o Kharsan,

Police Station Kheroda, Tehsil Vallabnagar, District Udaipur

(Rajasthan) (Petitioner Has Not Surrendered And Is Not In Jail)
                                                                    ----Petitioner
                                    Versus
1.       Kailash Chandra S/o Moti Lal, R/o Kharsan, Police Station

         Kheroda, Tehsil Vallabnagar, District Udaipur (Rajasthan)
2.       State Of Rajasthan, Through Pp
                                                                 ----Respondents


For Petitioner(s)         :     None present
For Respondent(s)         :     Mr. Deepak Choudhary, GA-cum-AAG
                                Mr. K.S. Kumpawat, AAAG



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Order

04/07/2025

The present revision petition has been filed against the order

dated 26.03.2024 passed by the learned Special Judge, SC/ST

(POA), Udaipur in criminal apeal No.345/2023, whereby the

learned appellate court dismissed the appeal filed by the petitioner

and upheld the order dated 08.06.2023 passed by the learned

Judicial Magistrate, Bhinder, District Udaipur in criminal case

No.57/2016 whereby the learned trial court convicted and

sentence the petitioner for offence under Section 138 of NI Act.

It has come to the notice of this Court that earlier the

petitioner had filed a revision petition being S.B, Criminal Revision

Petition No.656/2024 challenging his conviction by the courts

below under Section 138 of NI Act, which has already been

[2025:RJ-JD:28842] (2 of 2) [CRLR-619/2025]

allowed by this Court vide order dated 23.04.2025 on the basis of

compromise arrived at between the parties and the aforesaid

judgments of conviction passed by the courts below were set-

aside.

In view of above, the present criminal revision petition is

dismissed as having become infructous.

(MANOJ KUMAR GARG),J 39-GKaviya/-

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