Paras Mal Meghwal vs State Of Rajasthan ...
2023 Latest Caselaw 6929 Raj

[2023:RJ-JD:28305]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 736/2022

Paras Mal Meghwal S/o Pratap Ji, Aged About 51 Years, B/c Meghwal, R/o Near Vishnoi, Dharamshala, Ganda Nala, Ratanada, Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Lrs Of Akhtar Khan, Jodhpur.

3. Smt. Najmo Bano W/o Marhum Akhtar Khan, B/c Musalman, R/o Plot No. 20-D, Ramjan Ji Ka Hattha, Banar Road, Laxman Nagar, Jodhpur.

4. Adil Khan S/o Marhum Akhtar Khan, B/c Musalman, R/o Plot No. 20-D, Ramjan Ji Ka Hattha, Banar Road, Laxman Nagar, Jodhpur.

5. Samir S/o Marhum Akhtar Khan, B/c Musalman, R/o Plot No. 20-D, Ramjan Ji Ka Hattha, Banar Road, Laxman Nagar, Jodhpur.

6. Arif S/o Marhum Akhtar Khan, Minor Through Natural Guardian Smt. Rajma Bano W/o Late Shri Akhtar Khan. B/c Musalman, R/o Plot No. 20-D, Ramjan Ji Ka Hattha, Banar Road, Laxman Nagar, Jodhpur.

7. Imran S/o Marhum Akhtar Khan, Minor Through Natural Guardian Smt. Rajma Bano W/o Late Shri Akhtar Khan. B/c Musalman, R/o Plot No. 20-D, Ramjan Ji Ka Hattha, Banar Road, Laxman Nagar, Jodhpur.

                                                                 ----Respondents


For Petitioner(s)           :    None present
For Respondent(s)           :    Mr. Abhishek Purohit, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

                                     Order

06/09/2023

1. The instant criminal revision petition has been preferred

against the judgment of conviction dated 14.05.2014 passed by

[2023:RJ-JD:28305] (2 of 2) [CRLR-736/2022]

learned Chief Judicial Magistrate as well against the judgment

dated 19.04.2022 passed in appeal whereby the petitioner was

convicted for offence under Section 138 of N.I. Act and this appeal

has also been dismissed.

2. Vide order dated 17.02.2023 a co-ordinate Bench of this

Court had directed the petitioner to make sure his surrender in

pursuance of the judgment dated 19.04.2022, but the needful has

not been done. This Court is in receipt of letter dated 18.03.2023

sent by Additional Chief Metro Magistrate (CBI Cases Jodhpur),

Jodhpur Metro as per which the direction of this Court has not

been complied with.

3. In this view of the matter, the instant revision petition is

dismissed. The application for suspension is sentence is also

dismissed. However, the petitioner would be at liberty to move

afresh after surrender of the accused.

(FARJAND ALI),J 40-Samvedana/-

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