SURESH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal miscellaneous application has been filed by the complainant-applicant for recalling the order dtd. 15/3/2021 passed by this Court in SB Criminal Miscellaneous Petition No.1488/2020 whereby, on the basis of compromise between the parties, the FIR No.137/2019 dtd. 2/5/2019 registered at Police Station Moti Dungri, District Jaipur City (East) for offences under Ss. 420, 406, 120-B, 389, 467, 468 and 471 IPC was quashed with liberty to the respondent-complainant to get the criminal miscellaneous petition revived in case the accused- petitioners fail to honour the terms of compromise.

(2.) Learned counsel for the complainant-applicant submits that all the nine cheques issued by the accused-petitioners under the terms of compromise dtd. 2/3/2021, have been dishonoured and the accused-non-applicants have refused to pay the settlement amount under the cheques despite repeated requests. He, therefore, prays that the application be allowed, the order dtd. 15/3/2021 be recalled and the SB Criminal Miscellaneous Petition No.1488/2020 be revived.

(3.) Learned counsel for the accused-non-applicants is not in a position to refute the aforesaid submission.