ANIL KUMAR Vs. MANISH VAYA

JUDGEMENT

(1.) The instant cr. misc. application has been filed by the petitioner under Sec. 482 Cr.P.C. in pursuance of the order dtd. 10/5/2019 passed by this Court in S.B. Criminal Revision Petition No.878/2018 whereby the revision petition was disposed of on the basis of compromise arrived at between the parties and the petitioner was directed to deposit 15% of cheque amount with the Rajasthan State Legal Services Authority, Jodhpur within a period of four weeks.