Ram Kumar vs State Of Rajasthan
2021 Latest Caselaw 15267 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 773/2021

Ram Kumar S/o Sh. Bhagirath, Aged About 33 Years, R/o Ward No. 4, Raisinghnagar, Dist. Sriganganagar (Raj.). (At Present Lodged At Central Jail, Sriganganagar).

----Petitioner Versus

1. State of Rajasthan through PP

2. Rashpinder Singh S/o Sh. Sukhjinder Singh, R/o Village Jamiyatwala, Tehsil Sadul Shahar, Dist. Sriganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. Himmat Jagga For Respondent(s) : Mr. Mukhtiyar Khan, PP

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

01/10/2021

Heard learned counsel for the petitioner.

Issue notice. Rule is made returnable within a period of four

weeks.

Learned Public Prosecutor accepts notices on behalf of the

respondent No.1- State of Rajasthan, therefore, notices need not

to be issued.

It shall be the responsibility of the learned Public Prosecutor

to ensure that the notice of the respondent No.2 (complainant) be

served through concerned SHO by the next date of hearing.

In the meantime, effect and implementation of impugned

judgment dated 25.02.2019 Special Judicial Magistrate (N.I. Act)

No.2, Sriganganagar in Criminal Regular Case No.1555/2016 (CIS

(2 of 2) [CRLR-773/2021]

No.3819/2015) is affirmed by Sessions Judge, Sriganganagar in

Criminal Appeal No.95/2019 (CIS No.96/2019) dated 14.09.2021

shall remain stayed with the condition that if the accused-

petitioner deposits 50% of the cheque amount in addition to the

amount earlier deposited by him within a period of two weeks,

failing which complainant is free to resort for execution of the

impugned order dated 25.02.2019

List the matter after four weeks.

(DEVENDRA KACHHAWAHA),J

90-Rashi/-

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