Aanandi Lal S/O Panna Lal vs State Of Rajasthan
2022 Latest Caselaw 5690 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 6957/2022

Aanandi Lal S/o Panna Lal, Aged About 75 Years, R/o Nahariya,
Tehsil Sangod, District Kota (Rajasthan).
(Accused Petitioner Is In Central Jail Kota).
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through P.P.
                                                                ----Respondent

For Petitioner(s) : Mr. Dinesh Singh through V.C. For Respondent(s) : Mr. Prashant Sharma, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

22/08/2022

Petitioner faced trial for offence punishable under Section

138 of the Electricity Act, 2003 in Special Session case No.

214/2007. Learned trial court on completion of trial convicted the

petitioner by judgment dated 04.01.2017. While considering the

sentence, learned trial court ordered that the petitioner shall

execute bond of Rs. 5,000/- to not to commit the identical offence

and shall deposit the dues amount of Rs. 11,760/- within three

months.

Period of three months expired on 04.04.2017, however

petitioner deposited the said amount on 06.04.2017 i.e. two days

after the expiry of time. A copy of the receipt is at Annexure-5.

Petitioner filed an application before the court below to extend the

time for compliance of the judgment of court which was refused

(2 of 2) [CRLMP-6957/2022]

by trial court vide impugned order dated 14.11.2017, for the

reason that trial Judge has no power to review its judgment.

For substantial justice the judgment dated 04.01.2017 be

treated as complied within time.

Impugned order is hereby quashed and the petition stands

allowed.

Pending application, if any, also stands disposed off.

(BIRENDRA KUMAR),J

ashu /33

Powered by TCPDF (www.tcpdf.org)