SANTOSH DEVI TIBRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal miscellaneous petition, petitioners pray to quash and set aside the impugned order dtd. 11/11/2019 passed by learned Additional Sessions Judge, Women Atrocities Act Cases No.2, Jaipur Metropolitan in Criminal Revision No.122/2019 (CIS No.1499/2019) titled as Virendra Haldia Vs. Smt. Santosh Devi and Anr. By which the revision was partly allowed against the order dtd. 9/8/2019 passed by learned Special Metropolitan Magistrate (NI Act, Cases) No.4, Jaipur Metropolitan.

(2.) Learned counsel for the petitioners submits that the Revisional Court has wrongly granted interest at the rate of 9%.

(3.) Learned counsel for the petitioners relied upon the judgments passed by Hon'ble Apex Court in the case of Damodar S Prabhu Vs. Sayed Babalal H.; Criminal Appeal No.963 of 2010 (Arising out of SLP (Crl.) Nos.6369 of 2007), decided on 3/5/2010 and M/s. Meters and Instruments Pvt. Ltd and Anr. Vs. Kanchan Mehta; Criminal Appeal No.1731 of 2017 (Arising out of Special Leave Petition (Crl.) No.5451 of 2017), decided on 5/10/2017.