Hansraj vs State Of Rajasthan (2025:Rj-Jd:42397)
2025 Latest Caselaw 13548 Raj

Rajasthan High Court - Jodhpur

Hansraj vs State Of Rajasthan (2025:Rj-Jd:42397) on 20 September, 2025

[2025:RJ-JD:42397]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 8005/2025

Hansraj S/o Tarachand, Aged About 56 Years, Resident Of Chakk
4 C.y.m, Tehsil Rawatsar, District Hanumangarh.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Jaichand S/o Rampratap, Resident Of Bherusari, Tehsil
         Rawatsar, District Hanumangarh.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Pankaj Kumar Gupta.
For Respondent(s)         :     Mr. NS Chandawat, PP.



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

20/09/2025

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

challenge has been made to the order dated 04.08.2025 passed

by the learned Additional Sessions Judge, Rawatsar, District

Hanumangarh, in Criminal Appeal No.31/2025.

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 facing

financial crunch, therefore, he 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 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

(Uploaded on 23/09/2025 at 11:30:33 AM)

[2025:RJ-JD:42397] (2 of 2) [CRLMP-8005/2025]

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 04.08.2025 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 04.08.2025

passed by the learned Additional Sessions Judge, Rawatsar,

District Hanumangarh, in Criminal Appeal No.31/2025. 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 137-/Jitender//-

(Uploaded on 23/09/2025 at 11:30:33 AM)

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