Mahesh Kumar vs State Of Rajasthan
2022 Latest Caselaw 12468 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S. B. Criminal Misc. (Pet.) No. 6530/2022

Mahesh Kumar S/o Shri Bhagwati Prasad, Aged About 45 Years, R/o B-124 Vijaysingh Pathiknagar, Bhilwara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Chandmal Tailor S/o Shri Suwawal Ji Tailer, R/o Kotadi, Tehsil Kotadi, District Bhilwara, Rajasthan.

----Respondents Connected with S. B. Criminal Misc. (Pet.) No. 6543/2022

Mahesh Kumar S/o Sh. Bhagwati Prasad, Aged About 45 Years, B-124 Vijay Singh Pathik Nagar, Bhilwara, Raj.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Satya Narain S/o Sh. Om Prakash Parekh, Dhaniyon Ki Kothdi, Tehsil Kothdi, District Bhilwara, Raj.

----Respondents

S. B. Criminal Misc. (Pet.) No. 6545/2022

Mahesh Kumar S/o Sh. Bhagwati Prasad, Aged About 45 Years, B-124 Vijaysingh Pathiknagar, Bhilwara, Raj.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Shankar Lal S/o Sh. Gopi Lal Parekh, R/o Pithas, Tehsil Mandal, District Bhilwara, Raj.

----Respondents

For Petitioner(s) : Mr. Naman Mohnot For Respondent(s) : Mr. Gaurav Singh, P.P.

                                                                               (2 of 2)                        [CRLMP-6530/2022]


                                                            JUSTICE DINESH MEHTA

                                                                            Order

                                   18/10/2022

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. Mohnot, learned

counsel for the petitioner makes an alternative prayer that the

petitioner be allowed two months' time to comply with the

impugned orders dated 30.05.2022/28.07.2022.

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

requisite amount by 31.12.2022.

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

31.12.2022, petitioner's appeals (being Criminal Appeal

Nos.40/2022, 37/2022 & 39/2022) shall stand dismissed.

4. The present petitions so also stay applications stand

dismissed accordingly.

(DINESH MEHTA),J

240,243,244-Inder/-

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