Himmat Lal Lodha vs State Of Rajasthan (2025:Rj-Jd:16974)
2025 Latest Caselaw 10942 Raj

Rajasthan High Court - Jodhpur

Himmat Lal Lodha vs State Of Rajasthan (2025:Rj-Jd:16974) on 2 April, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

                                   [2025:RJ-JD:16974]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Criminal Misc. Appli No. 39/2025
                                   Himmat Lal Lodha S/o Hukmi Chand Lodha, Aged About 75
                                   Years, R/o 34, Shanti Nagar, Near Kumkum Vatika, Udaipur Gas
                                   Godown Road, Sector No. 3, District Udaipur.
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Sohan Lal Jain S/o Kesari Mal Jain, R/o 21 Samta Nagar,
                                            Near M.d.s. School, Sector No. 03, District Udaipur.
                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. Ram Singh Rawal
                                   For Respondent(s)          :     Mr. Deepak Choudhary, GA cum AAG


                                             HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

02/04/2025

Learned counsel for the appellant-applicant submits that he

has complied with the order dated 19.11.2024 passed in S.B.

Criminal Revision Petition No.1250/2024 and has deposited the

15% of the cheque amount before the Rajasthan State Legal

Services Authority, Jodhpur as ordered by this Court.

In view of the above, the present criminal misc. application

stands disposed of.

Accordingly, the present file of criminal misc. application as

well as S.B. Criminal Revision Petition No.1250/2024 is ordered to

be consigned to record.

(MANOJ KUMAR GARG),J 186-mSingh/-

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