Amit Kumar Dave vs State Of Rajasthan (2024:Rj-Jd:44038)
2024 Latest Caselaw 9355 Raj

Rajasthan High Court - Jodhpur

Amit Kumar Dave vs State Of Rajasthan (2024:Rj-Jd:44038) on 24 October, 2024

[2024:RJ-JD:44038]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                            JODHPUR
              S.B. Criminal Misc(Pet.) No. 7527/2024
Amit Kumar Dave S/o Shri Prithvi Raj Dave, Aged About 40
Years, R/o Keetnod, Tehsil Pachpadra, District Barmer (Raj)
                                                     ----Petitioner
                              Versus
1.     State Of Rajasthan, Through The Secretary, Ministry Of
       Home Affairs, Government Of Rajasthan, Jaipur.
2.     Ummedsingh S/o Shri Bheekhsingh, R/o Guda Malani,
       District Barmer. At Present Veela, Behind Purohit
       Chhatrawas, Nai Brahmpuri, Jalore, Tehsil And District
       Jalore.
                                                 ----Respondents


For Petitioner(s)         :     Mr. S.P. Sharma.
For Respondent(s)         :     Mr. Shri Ram Choudhary, P.P.


         HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral) 24/10/2024

1. Petitioner/accused seeks quashing of order dated 10.09.2024

passed by the Learned Additional Chief Judicial Magistrate No.1,

Jalore, in Criminal Case No.4743/2014, pending under Section 138

of N.I. Act, for dishonour of a cheque for an amount of

Rs.2,10,000/-. Learned trial court has forfeited his bail bonds,

declared him as absconder, arrest warrant was issued against him,

initiated proceedings under Section 82 & 83 Cr.P.C. against him

and under Section 446 Cr.P.C. against his surety.

2. Heard and perused the case file as well as the order

impugned herein.

3. The nature of impugned order and reasons contained therein

is squarely covered by order/judgment of the even date rendered

in connected case of same petitioner (as herein) being Amit

Kumar Dave Vs. State of Rajasthan: S.B. Criminal Misc.

Petition No.7523/2024.

[2024:RJ-JD:44038] (2 of 2) [CRLMP-7527/2024]

4. The opinion rendered in the said case be read as part and

parcel of instant order. Resultantly, petition is allowed in same

terms. The impugned order dated 10.09.2024 is set aside. The

original bail bonds of the petitioner accused as well as bonds of his

sureties are restored subject to payment of Rs.2,000/-, as cost, to

be paid to the complainant. Trial to proceed further, in accordance

with law.

(ARUN MONGA),J 93-Sumit/-

                                   Whether Fit for Reporting:          Yes / No









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