Neelam Kumar Tak vs Smt. Jyoti Tak
2023 Latest Caselaw 2527 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Revision Petition No. 1273/2022

Neelam Kumar Tak

----Petitioner Versus Smt. Jyoti Tak & Ors.

----Respondents

For Petitioner(s) : Ms. Yogita Mohnani For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

28/03/2023

Learned counsel for the petitioner submits that the execution

proceedings is underway and coercive steps are being taken for

the recovery of the amount. The petitioner was not under

employment for a long period and now he got a job in a private

company and he is ready and willing to pay the amount. She

urged that despite the good intention of the petitioner in

depositing the amount in pieces, learned trial court had struck off

the defence and vide order dated 25.08.2022, his right to cross-

examine the applicant/respondent was closed and the impugned

judgment dated 16.09.2022 has been passed without affording

him the proper opportunity.

Heard and perused the material available on record.

In the peculiar facts and circumstances of the case, it is

deemed appropriate to direct the petitioner to pay a sum of Rs.

50,000/- in two installments, the first installment shall be paid on

01.04.2023 and the next 25,000/- shall be deposited with the trial

court on 01.05.2023.

(2 of 2) [CRLR-1273/2022]

In the event of deposition of the amount, the same shall be

disbursed to the applicant/respondent.

Issue fresh notice to the respondents, returnable on

25.04.2023.

Till next date except the aforesaid Rs.50,000/- rest of the

amount shall not be recovered from the petitioner.

(FARJAND ALI),J 82-KashishS/-

Powered by TCPDF (www.tcpdf.org)