Natha Singh vs Lrs Of Banwari Lal (2025:Rj-Jd:54857)
2025 Latest Caselaw 17278 Raj

Rajasthan High Court - Jodhpur

Natha Singh vs Lrs Of Banwari Lal (2025:Rj-Jd:54857) on 18 December, 2025

Author: Sameer Jain

Bench: Sameer Jain

[2025:RJ-JD:54857]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                S.B. Criminal Misc(Pet.) No. 7568/2025

Natha Singh S/o Sh. Najar Singh, Aged About 56 Years, R/o 2
MSR Dhani to the North of the Railway Station Tehsil Anoopgarh,
District Sriganganagar. Business Add. Ramgadiya Lohe Ka Mishtri
Railway     Fatak    Rahupeer       Ke     Samne        Dukan      Ward   No.   22
Anoopgarh, Tehsil Anoopgarh, District Sriganganagar.
                                                                     ----Petitioner
                                     Versus
1.       Banwari Lal S/o Shri Baluram (deceased) through LRs
1/1.     Vijay Kumar
1/2.     Prem Kanwar
1/3.     Suresh Kumar
1/4.     Anil Kumar
         All S/o Shri Banwari Lal, R/o Ward No. 23, Anoopgarh,
         District Sri Ganganagar
1/5.     Saroj D/o Sh. Banwari Lal, Aged About 39 Years, Ward
         No. 11, 7E Chhoti, Sri Ganganagar Tehsil And District Sri
         Ganganagar.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Natha Singh
                                 Mr. Vipin Makkad
For Respondent(s)          :     Mr. Hanuman Prajapat, PP



               HON'BLE MR. JUSTICE SAMEER JAIN

Judgment

18/12/2025

1. Learned counsel for the petitioner, at the outset, has

submitted that the petitioner is ready to comply with the order

dated 27.06.2025 passed by learned Additional Sessions Judge

No.2, Anoopgarh, District Sri Ganganagar, if he may be provided a

period of 15 days.

(Uploaded on 20/12/2025 at 01:28:45 PM)

[2025:RJ-JD:54857] (2 of 2) [CRLMP-7568/2025]

2. Considering the submissions put forth by learned counsel for

the petitioner, this Court directs the petitioner to comply with the

order dated 27.06.2025 within a period of 15 days of passing of

this order and deposit the 20% of the awarded amount, as

mandated under Section 148 of the Negotiable Instruments Act,

1881.

3. Additionally, it is made clear that if the petitioner fails to

deposit the aforesaid amount, the appeal filed under the

provisions of the Negotiable Instruments Act is liable to be

rejected.

4. Accordingly, the present petition is disposed of.

5. Stay application and other pending application(s), if any, also

stand disposed of.

(SAMEER JAIN),J

28-JKP/-

(Uploaded on 20/12/2025 at 01:28:45 PM)

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