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Ishwar Lal Ji Mehta vs State Of Rajasthan
2022 Latest Caselaw 2962 Raj

Citation : 2022 Latest Caselaw 2962 Raj
Judgement Date : 23 February, 2022

Rajasthan High Court - Jodhpur
Ishwar Lal Ji Mehta vs State Of Rajasthan on 23 February, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6998/2021

Ishwar Lal Ji Mehta S/o Sh. Chatarlal Ji Mehta, Aged About 71 Years, Properiter Mehta Distributor, R/o 69, First Floor, Hingad Dayegrsostic Ke Upar, Madhuban Dist. Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Prakash Chandra Jain S/o Sh. Kesrimal Ji Jain, R/o 12 New Market, Jawarmines, Tehsil Sarada Dist. Udaipur.

----Respondents

For Petitioner(s) : Mr. Shreekant Verma For Respondent(s) : Mr. Mahipal Bishnoi, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/02/2022

Learned counsel for the petitioner has submitted that the

appellate court vide order dated 16.10.2021 has directed the

petitioner to deposit 25% of Rs.5,00,000/- within a period of sixty

days under the provisions of Section 148 of the N.I. Act.

Learned counsel for the petitioner has submitted that sixty

days' period has already been expired and the petitioner has failed

to deposit the said amount due to financial constraint. Learned

counsel for the petitioner has submitted that the petitioner may be

granted fifteen days' time from today to deposit 25% of

Rs.5,00,000/- with the trial court.

Having heard learned counsel for the petitioner and after

going through the material available on record, in the interest of

justice, last opportunity is granted to the petitioner to deposit

(2 of 2) [CRLMP-6998/2021]

25% of Rs.5,00,000/- with the trial court within a period of fifteen

days from today.

Till next fifteen days, the bail granted to the petitioner in

Criminal Appeal No.228/2021 pending before the Sessions Judge,

Udaipur shall not be cancelled.

However, if the petitioner fails to deposit 25% of

Rs.5,00,000/- with the trial court within a period of fifteen days

from today, the bail granted to him by Sessions Judge, Udaipur in

Criminal Appeal No.228/2021 will automatically be cancelled.

With these observations, this criminal misc. petition is

disposed of.

(VIJAY BISHNOI),J 22-mohit/-

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