Akshat Kothari vs State Of Rajasthan
2022 Latest Caselaw 12325 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6694/2022

Akshat Kothari S/o Sh. Anil Kothari, Aged About 31 Years, 3-A- 25, Housing Board Colony, P.s. Kotwali Banswara, Dist. Banswara, Raj.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. M/s P.d. Jewelers Bagidora, Through Badamilal Dausi S/o Sh. Punamchand Dausi, R/o Bagidora, Teh. Bagidora, Dist. Banswara, Raj.

----Respondents

For Petitioner(s) : Mr. Devendra Singh Rathore For Respondent(s) : Mr. S.K.Bhati, PP

JUSTICE DINESH MEHTA

Order

14/10/2022

1. Realising that in light of the judgment of this Court rendered

in case of G.K. Construction Company vs Balaji Makan Samagri

Stores (S.B. Criminal Misc(Pet.) No. 189/2022), the petitioner has

no sustainable arguments, Mr. Rathore, learned counsel for the

petitioner makes an alternative prayer that the petitioner be

allowed a month's time to comply with the impugned order dated

27.09.2022.

2. Having heard learned counsel for the petitioner and

considering that a substantial amount is required to be deposited

by the petitioner in compliance of provisions of Section 148 of the

Negotiable Instruments Act, the petitioner is allowed to deposit

the requisite amount by 15.11.2022.

                                                                            (2 of 2)                         [CRLMP-6694/2022]



                                   3.    In   case,    the    requisite       amount         is       not    deposited    by

                                   15.11.2022,        petitioner's       appeal        (being          Criminal      Appeal

No.113/2022) shall stand dismissed.

4. The present petition so also the stay application stands

dismissed accordingly.

(DINESH MEHTA),J 341-akansha/-

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