KAVITA Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) By way of the instant miscellaneous petition, the petitioner has approached this Court assailing the validity of the order dated 8.5.2015 passed by learned Special Judge, (N.I. Act Cases) No. 1, Jodhpur Metropolitan in complaint case No. 1629/2012 whereby the application filed by the petitioner accused for being permitted to deposit the cheque amount and to direct dropping of the proceedings of the complaint treating the offence to be compounded was dismissed.

(2.) The petitioner is facing trial in the said Court for the offence under Section 138 of the N.I. Act. She moved an application praying that she is ready to deposit the cheque amount in the Court and thus by accepting the said offer, the complainant be directed to compound the offence. The trial court rejected the said application by the impugned order. Hence, this misc. Petition.

(3.) I have heard Mr. B. K. Vyas, learned counsel for the petitioner and have gone through the material available on record.