Vijay vs State Of Rajasthan (2025:Rj-Jd:28386)
2025 Latest Caselaw 1671 Raj

Rajasthan High Court - Jodhpur

Vijay vs State Of Rajasthan (2025:Rj-Jd:28386) on 2 July, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:28386]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
             S.B. Criminal Revision Petition No. 696/2025

Vijay S/o Radhakishan, Aged About 53 Years, Resident Of Ward
No 24 Soni Tubewell Near Vishnu Mandir Sardarshahar District
Churu
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Public Prosecutor
2.       Rajkumar, Resident Of Ward No 4 Near Hanuman Vatika
         Sardarshahar District Churu
                                                                 ----Respondents


For Petitioner(s)         :     Mr. K.R. Saharan
For Respondent(s)         :     Mr. Deepak Choudhary, GA cum AAG
                                with Mr. Kuldeep Singh Kumpawat



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

02/07/2025

The revision petition has been preferred under Section 438

R/w 442 BNSS against the interim order dated 19.04.2025 passed

by learned Additional District & Session Judge, Sardarshahar,

District Churu, in Criminal Appeal No.03/2025 whereby the

application filed by the petitioner has been allowed with the

direction to deposit 20% of the fine amount in the form of demand

draft in the name of complainant before the learned trial court.

Learned counsel for the petitioner submits that the petitioner

is a poor person and he is ready to deposit 20% of the cheque

amount, a limited prayer has been made by the petitioner that

while suspending the sentence passed against the petitioner, the

petitioner may be directed to deposit 20% of the cheque amount.

[2025:RJ-JD:28386] (2 of 2) [CRLR-696/2025]

I have heard counsel for the petitioner and perused the

impugned order.

Having considered the facts and circumstances of the case,

the impugned order dated 19.04.2025 passed by the learned

Additional District & Session Judge, Sardarshahar, District Churu is

modified to the extent of depositing 20% of the sentence of fine

and instead, the petitioner is directed to deposit 20% of the

cheque amount as a condition precedent to suspension of

sentence pending appeal, within a period of one month from

today.

Consequently, the revision petition is disposed of. Stay

application is also decided.

(MANOJ KUMAR GARG),J 37-mSingh/-

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