Citation : 2021 Latest Caselaw 365 Raj/2
Judgement Date : 18 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 6547/2020
Bhagwan Rao Son of Late Shri Prabhu Rao, Aged About 26 Years,
Resident of Village Baseda, Tehsil Todaraisingh, District Tonk
(Raj.).
----Petitioner
Versus
1. State of Rajasthan, Through Public Prosecutor.
2. Praveen Kumar Verma Son of Nandlal Verma, Aged About
36 Years, Resident of Kasba Todaraisingh, District Tonk
(Raj.)
----Respondents
For Petitioner(s) : Mr. Shiv Shankar Chaudhary For Respondent(s) : Mr. Atul Sharma, PP
HON'BLE MR. JUSTICE SATISH KUMAR SHARMA
Order
18/01/2021 Learned counsel for the petitioner submits that the trial court vide its order dated 6-9-2020 issued directions against the accused-petitioner to deposit 20% of the cheque amount. This direction was not permissible as per law in view of the judgment of the Apex Court in G.J. Raja Vs. Tejraj Surana, Criminal Appeal 1160/2019, decided on 30-7-2019.
Issue notice.
Learned PP accepts notice for respondent No.1. Notice be issued to respondent No.2 returnable within four weeks. PF and Notices be filed within three days.
In the meanwhile, recovery under the impugned directions shall remain stayed. However, the further trial shall continue.
List after four weeks.
(SATISH KUMAR SHARMA),J
Arun/85
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