Narayan Ram vs State Of Rajasthan (2025:Rj-Jd:3954)
2025 Latest Caselaw 4880 Raj

Rajasthan High Court - Jodhpur

Narayan Ram vs State Of Rajasthan (2025:Rj-Jd:3954) on 20 January, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:3954]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Criminal Misc(Pet.) No. 6937/2021

Narayan Ram S/o Pema Ram, Aged About 60 Years, B/c
Meghwal, R/o Jasrasar, Tehsil Laxmangarh, Distt. Sikar (Raj.)
                                                                     ----Petitioner
                                     Versus
1.         State Of Rajasthan, Through Pp
2.         Tejpal Mahla S/o Jeevan Ram, B/c Jat, R/o Sabalpura,
           Tehsil Kuchaman City, District Nagaur.
                                                                  ----Respondents


For Petitioner             :     Mr. R.P. Singaria
For Respondent No.1        :     Mr. Vikram Singh Rajpurohit, Dy.GA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

20/01/2025

1. By way of filing the instant criminal misc. petition, a

challenge has been made to the order dated 23.09.2021 passed

by the learned Additional Sessions Judge, Kuchaman City

(hereinafter to be referred as 'the Court of Appeal') in Criminal

Appeal No.45/2021, whereby the sentence of the petitioner was

suspended with the condition to deposit 20% of fine amount

within 60 days, as imposed by the learned Judicial Magistrate,

Kuchaman City (hereinafter to be referred as 'the Magistrate') vide

judgment of conviction and sentence dated 26.08.2021.

2. After hearing learned counsel for the parties and perusing

the material as made available to this Court as well as both the

orders under assail, it is presumed that much water must have

been flawed under the bridge since the order of conviction and

[2025:RJ-JD:3954] (2 of 2) [CRLMP-6937/2021]

sentence, therefore, no case is made out to interfere in the orders

under assail.

3. Accordingly, the instant criminal misc. petition is

dismissed.

(FARJAND ALI),J

Abhishek Kumar S.No.128

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