Laxman Singh vs Rupesh
2021 Latest Caselaw 16251 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Suspension Of Sentence(Revision) No. 94/2020

Laxman Singh S/o Shri Madan Lal, Aged About 42 Years, By Caste Paladiya (Mali), Resident Of Devariya (Opposite Pali Co- Operative Bank, Nimaj Road, Jaitaran), Tehsil Jaitaran And District Pali (Rajasthan).

----Petitioner Versus

1. Rupesh S/o Sh. Shanti Lal, B/c Bohara, R/o Jaitaran, Teh. Jaitaran, Dist. Pali (Raj.).

2. State of Rajasthan.

----Respondent

For Petitioner(s) : Mr. Shambhoo Singh Rathore. For Respondent(s) : Mr. S.S. Rajpurohit.

Mr. Pradeep Choudhary.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG Judgment / Order

26/10/2021

Learned counsel for the petitioner submits that he has

complied with the order dated 25.08.2020 passed by this Court

and 50% of the cheque amount has already been deposited.

Learned counsel for the respondents does not dispute the

fact that the petitioner deposited 50% of the amount as ordered

by this Court.

In these circumstances, arrest warrant issued by the trial

court shall remain stayed.

List this matter in the month of January, 2022, as prayed.

(MANOJ KUMAR GARG),J

189-prashant/-

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