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Harjindra Singh vs State And Anr. (2025:Rj-Jd:29547)
2025 Latest Caselaw 2000 Raj

Citation : 2025 Latest Caselaw 2000 Raj
Judgement Date : 8 July, 2025

Rajasthan High Court - Jodhpur

Harjindra Singh vs State And Anr. (2025:Rj-Jd:29547) on 8 July, 2025

Author: Dinesh Mehta
Bench: Dinesh Mehta

[2025:RJ-JD:29547]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 339/2017

Harjindra Singh S/o Baltej Singh, Resident Of Chak Jodhewala, Post Office Malkana Kalla, Tehsil Sri Karanpur, District Sri Ganganagar. At Present Lodged In Sub Jail, Sri Karanpur

----Petitioner Versus

1. The State Of Rajasthan

2. Jagdish Singh S/o Darshan Singh, Resident Of Chka 19-O, Tehisl Sri Karanpur, District Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Kaushal Gautam For Respondent(s) : Mr. Hanuman Prajapati, Public Prosecutor Ms. Kinjal Purohit

JUSTICE DINESH MEHTA

Order

08/07/2025

1. Informing that the petitioner has paid a sum of

Rs.7,50,000/- to the respondent No.2 - complainant, learned

counsel prayed that since compliance of the order dated

22.04.2025 has been made and accordingly, the petitioner has

paid the entire amount of Rs.20,00,000/-, equal to the cheque

amount in question, the petitioner be discharged.

2. Ms. Kinjal Purohit, learned counsel for the respondent No.2 -

complainant accepted the fact that the amount of Rs.7,50,000/-

has been paid to the respondent No.2 - complainant and she has

no objection if the petitioner is discharged.

3. In view of the fact that the cheque amount has been paid,

the conviction and sentence awarded to the petitioner vide

[2025:RJ-JD:29547] (2 of 2) [CRLR-339/2017]

judgment dated 31.05.2016 passed by learned Additional Chief

Judicial Magistrate, Sriganganagar which has been further

affirmed by judgment dated 04.03.2017 passed by learned

Additional Sessions Judge, Sriganganagar is set aside and the

petitioner is discharged from the offence under section 138 of the

Negotiable Instruments Act,1881.

4. The criminal revision petition stands disposed of, accordingly.

5. The record of the Courts below be sent forthwith.

(DINESH MEHTA),J 291-akansha/-

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