Mukesh Kumar vs State Of Rajasthan (2025:Rj-Jd:41117)
2025 Latest Caselaw 13224 Raj

Rajasthan High Court - Jodhpur

Mukesh Kumar vs State Of Rajasthan (2025:Rj-Jd:41117) on 15 September, 2025

[2025:RJ-JD:41117]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 7690/2025

Mukesh Kumar S/o Sh. Vardaji, Aged About 35 Years, R/o Near
Reliance Petrol Pump, Bhinmal Road Jalore, Tehsil And District
Jalore, Rajasthan, Owner- Eindha Granite Pvt. Ltd., District-
Jalore, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       M/s    Shivam     Rocks,        Through         Proprietor    Ramratan
         Chaudhary R/o Fateh Industries Area Bhagali Sindhlan,
         Jalore, Tehsil And District- Jalore, Rajasthan.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kaushal Sharma.
For Respondent(s)         :     Mr. NS Chandawat, PP.



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

15/09/2025

1. By way of filing the present criminal misc. petition, a challenge has been made to the order dated 19.07.2025 passed by the learned Additional District and Sessions Judge Jalore, in Criminal Regular Appeal No.54/2025.

2. Drawing attention of the Court towards the impugned order

and various documents attached with the case file, learned

counsel for the petitioner submitted that the petitioner is currently

unemployed and does not have any source of income to sustain

himself. Learned counsel thus prayed that since the petitioner is

facing financial crunch and is unable to satisfy the said condition

to deposit the 20% of the fine amount, the said condition being

discretionary, be removed. In support of his argument, learned

(Uploaded on 16/09/2025 at 10:52:08 AM)

[2025:RJ-JD:41117] (2 of 2) [CRLMP-7690/2025]

counsel has placed reliance upon the judgment rendered by the

Hon'ble Supreme Court of India in the case of "Jamboo Bhandari

v. M.P. State Industrial Development Corporation Limited &

Ors.": (Criminal Appeal No(s). 2741 of 2023 [SLP (CRL)

No(s). 4927 of 2023]).

3. Learned counsel for the petitioner submitted that keeping in

view the law enshrined by the Hon'ble Supreme Court of India, a

suitable modification in the order dated 19.07.2025 may be made.

4. In view of aforesaid, the legal provisions of law ensued in

this regard by Hon'ble Supreme Court, this Court deems it just

and appropriate to dispose of the present criminal misc. petition

by making slight modification in the order dated 19.07.2025

passed by the learned Additional District and Sessions Judge

Jalore, in Criminal Regular Appeal No.54/2025. It is ordered that

now, the petitioner would deposit 10% of the cheque amount

instead of 20% of the fine amount as awarded by the trial Court

within a period of one month from the date of this order.

5. All pending applications, if any, shall stand disposed of.

(MUKESH RAJPUROHIT),J 150-/Jitender//-

(Uploaded on 16/09/2025 at 10:52:08 AM)

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