GOKUL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS criminal misc. petition has been filed by the complainant-petitioner challenging the order dated 12th May 2000 passed by Special Court (Sati Niwaran)Rajasthan and Additional Sessions Judge, jaipur, in criminal appeal No. 153/98, whereby the learned Court had partly (sic)application filed by the complainant-petitioner by compounding the offence under section 420, IPC and not in respect of the other offences.

(2.) THE learned counsel for the complainant-petitioner submits that he had made efforts to contact the client, but he has not responded nor he has any instructions from him. This misc. petition was filed in the year 2000 and, thereafter it was decided by the high Court on 24th August, 2004, whereby the same was allowed. Thereafter, the State of Rajasthan filed an appeal before the hon'ble Supreme Court (115/2008), arising out of the SLP (Criminal) No. 3582 of 2005. The appeal was heard and decided by the hon'ble Apex Court on 15th January, 2008 with the following order :-

(3.) IN view of the aforesaid directions issued by the Hon'ble Supreme Court, for disposal of the matter in accordance to law, I deem it proper to decide this petition on merits.