Rajeshwar Dayal Pareek vs I Alankar Marble And Granites ...
2025 Latest Caselaw 13719 Raj

Rajasthan High Court - Jodhpur

Rajeshwar Dayal Pareek vs I Alankar Marble And Granites ... on 24 September, 2025

[2025:RJ-JD:42933]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 6508/2025

Rajeshwar Dayal Pareek, Aged About 52 Years, Owner M/s R. D.
Stones,       Address-23,       Hariom          Nagar            Extension,   Near
Laxminarayan Temple, Behind P.F. Office, Jodhpur, Second
Address 25 E 38, Chopasni Housing Board, Jodhpur Rajasthan.
                                                                      ----Petitioner
                                    Versus
1.       M/s Alankar Marble And Granites, Address E-11, Shastri
         Nagar, Jodhpur Through Owner Mr. Rahul Jain.
2.       State Of Rajasthan, Through PP
                                                                   ----Respondents


For Petitioner(s)         :     Mr. Bhawani Singh Chouhan
                                Mr. Vishnu Lal Shreemali
For Respondent(s)         :     Mr. Ramesh Dewasi, PP



          HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

24/09/2025

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

challenge has been made to the order dated 13.06.2025 passed

by the learned Additional Sessions Judge No.6, Jodhpur Metro, in

Criminal Appeal No.268/2025.

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

(Uploaded on 24/09/2025 at 05:35:18 PM)

[2025:RJ-JD:42933] (2 of 2) [CRLMP-6508/2025]

"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 13.06.2025 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 13.06.2025

passed by the learned Additional Sessions Judge No.6, Jodhpur

Metro, in Criminal Appeal No.268/2025. 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 129-Ramesh/-

(Uploaded on 24/09/2025 at 05:35:18 PM)

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