Sanjay Mehta vs Lata Soni
2021 Latest Caselaw 9268 Raj

(1 of 2) [CRLR-372/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 372/2021

Sanjay Mehta S/o Sh. Sohanlal Mehta, Aged About 45 Years, R/o Opposite Residence Of Advocate Rajkumar R/o Bahubali Colony, Behind Jain Mandir, Banswara, Rajasthan.

----Petitioner Versus

1. Smt. Lata Soni D/o Shri Devi Lal Soni, By Caste Maheshwari, R/o Uttam Beauty Parlour, Mahalaxmi Chowk, Singhwa Road, Banswara, Rajasthan.

2. State Of Rajasthan, Through P.p.

----Respondents

For Petitioner(s) : Mr. Mohit Singhvi, Adv. For Respondent(s) : Mr. SS Rajpurohit, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/04/2021

The petitioner has challenged the order dated 22.03.2021,

passed by the learned Sessions Court, Banswara whereby the

appeal filed by the petitioner against the order dated 03.02.2021

passed by learned Judicial Magistrate, Banswara was partly

allowed and the petitioner was directed to deposit a sum of

Rs.2.25 lacs within a period of fifteen days.

Counsel for the petitioner submits that the petitioner is ready

to deposit 50% of the amount as ordered by the appellate court,

therefore the effect and operation of the appellate order dated

22.03.2021 may be stayed.

Heard.

(2 of 2) [CRLR-372/2021]

Issue notice. Learned Public Prosecutor accepts notice on

behalf of respondent No.2-State. Issue notice to the respondent

No.1. Rule is made returnable within four weeks.

Call for the record.

It is ordered that if the petitioner deposits 50% of the

amount as ordered by the appellate court within a period of fifteen

days from today, then the recovery of remaining amount shall

remained stayed till next date of hearing.

Put up after four weeks, as prayed.

(MANOJ KUMAR GARG),J 126-MS/-

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