Ladu Ram Gurjar vs State Of Rajasthan
2022 Latest Caselaw 12553 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6768/2022

Ladu Ram Gurjar S/o Deepa Gurjar, Aged About 40 Years, R/o Phagno Ka Khera, P.s. Mangrop, Distt. Bhilwara, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Learned Pp

2. Ratan Lal Gurjar S/o Narayan Lal Gurjar, R/o Phagno Ka Khera, P.s. Mangrop, Distt. Bhilwara, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Dilip Singh Rathore For Respondent(s) : Mr. Gaurav Singh, PP

JUSTICE DINESH MEHTA

Order

19/10/2022

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 order dated

13.05.2022, passed by learned Special Judge SC/ST (Prevention

of Atrocities Cases), Bhilwara

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-6768/2022]


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

                                   15.11.2022,       petitioner's       appeal        (being         Criminal   Appeal

No.48/2022) shall stand dismissed.

4. The present petition so also the stay application stands

dismissed accordingly.

(DINESH MEHTA),J 195-pooja/-

Powered by TCPDF (www.tcpdf.org)