Jagdish vs State Of Rajasthan
2021 Latest Caselaw 6636 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 189/2021

Jagdish & Ors.

----Appellants Versus State Of Rajasthan

----Respondent

For Appellant(s) : Ms. Kirti Pareek, Adv. For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

04/03/2021

The matter comes up on an application under Section 482

Cr.P.C. at the instance of the appellants for modification of the

order dated 18.02.2021 passed by this Court whereby this Court

while suspending the sentence of the appellants, incorporated

condition No.4 that the accused appellants shall deposit the fine

amount as imposed by the learned trial Court.

Counsel for the appellants submits that the appellants are

very poor persons and have no sufficient source of income,

therefore, they are not in a position to deposit the fine amount of

Rs.26,400/- as imposed by the learned trial court. Therefore, it is

prayed that the condition No.4 incorporated by this Court in the

order dated 18.02.2021 regarding deposition of fine amount may

be waived.

Per contra, learned Public Prosecutor does not oppose the

prayer made by the counsel for the appellants.

In view of submissions made and for reasons stated in the

application, I deem it appropriate to direct the appellants to

(2 of 2) [CRLAS-189/2021]

deposit 50% of the fine amount instead of whole fine amount as

imposed by the trial court. The order dated 18.02.2021 stands

modified to that extent.

Accordingly, the application stands disposed of.

(MANOJ KUMAR GARG),J 107-MS/-

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