Narayani vs State Of Rajasthan (2026:Rj-Jd:4773)
2026 Latest Caselaw 1196 Raj

Rajasthan High Court - Jodhpur

Narayani vs State Of Rajasthan (2026:Rj-Jd:4773) on 27 January, 2026

Author: Farjand Ali

Bench: Farjand Ali

[2026:RJ-JD:4773]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc. Appli No. 380/2025

Narayani, R/o Rolaheda, Teh. And Dist. Chittorgarh, Raj.
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     None present.
For Respondent(s)         :     Mr. Surendra Bishnoi, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

27/01/2026

1. This Court is in receipt of a letter dated 05.06.2025 sent by

the Rajasthan State Legal Services Authority.

2. The petitioner was obligated to deposit 15% of the cheque

amount before the Rajasthan State Legal Services Authority,

Jodhpur, in terms of the judgment passed by this Court in Criminal

Revision Petition No. 101/2025, vide order dated 10.02.2025.

3. Since the amount has not been deposited, a fresh warrant of

recovery be issued against the petitioner and forwarded to the

learned District Judge, Chittorgarh, for further course of action in

accordance with law.

4. Accordingly, the present miscellaneous application stands

disposed of.

5. All further proceedings shall be undertaken by the learned

District Judge, Chittorgarh, until the recovery is effectuated in

(Uploaded on 29/01/2026 at 04:08:20 PM)

[2026:RJ-JD:4773] (2 of 2) [CRLMA-380/2025]

pursuance of the order dated 10.02.2025 passed in Criminal

Revision Petition No. 101/2025.

(FARJAND ALI),J 139-Samvedana/-

(Uploaded on 29/01/2026 at 04:08:20 PM)

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