Jitendra Kumar Soni S/O Arun Kumar Soni ... vs Peetam Chand Gupta S/O Shivcharan Lal ...
2024 Latest Caselaw 1416 Raj/2

Rajasthan High Court

Jitendra Kumar Soni S/O Arun Kumar Soni ... vs Peetam Chand Gupta S/O Shivcharan Lal ... on 29 February, 2024

Author: Anil Kumar Upman

Bench: Anil Kumar Upman

                                   [2024:RJ-JP:10571]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR
                                             S.B. Criminal Miscellaneous (Petition) No. 1099/2024
                                    Jitendra Kumar Soni S/o Arun Kumar Soni Swarnkar, R/o Chuligate,
                                    Gangapurcity, District Sawaimadhopur.
                                                                                                      ----Petitioner
                                                                        Versus
                                    Peetam Chand Gupta S/o Shivcharan Lal Gupta, R/o Gangapurcity.
                                                                                                    ----Respondent

For Petitioner(s) : Mr. R.D. Meena For Respondent(s) : Mr. Sanjeev Mahala, PP

HON'BLE MR. JUSTICE ANIL KUMAR UPMAN Order

29/02/2024

Heard the parties.

The petitioner has sought for extension of time granted by

the lower Appellate Court for deposit of 20% of the cheque

amount/compensation amount for stay on the execution of trial

court judgment. The said order was passed in an appeal arising

out of conviction under Section 138 of Negotiable Instrument Act.

Since the lower Appellate Court had refused the prayer for

extension of time by order dated 15.02.2024, this petition under

Section 482 Cr.P.C. has been filed.

The petitioner has produced demand draft of 20% amount in

the name of complainant.

Let the demand draft be placed before the lower Appellate

Court within seven days and the lower Appellate Court shall accept

the deposit of 20% as within time.

With the aforesaid observation, this petition stands disposed

off.

(ANIL KUMAR UPMAN),J

GAUTAM JAIN /18

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