Mukesh Kumar vs State Of Rajasthan (2026:Rj-Jd:655)
2026 Latest Caselaw 165 Raj

Rajasthan High Court - Jodhpur

Mukesh Kumar vs State Of Rajasthan (2026:Rj-Jd:655) on 7 January, 2026

[2026:RJ-JD:655]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Criminal Misc(Pet.) No. 10495/2025

Mukesh Kumar S/o Shri Vardaram Ji, Aged About 35 Years, R/o
Rampura       Colony,      Godiji,      Bajaj      Showroom         Ke     Pass   Wali
Gali,jalore, Tehsil And District- Jalore, Rajasthan.
                                                                         ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Pp
2.       Praveen    Solanki         S/o     Shri       Talsaramji     Solanki,     R/o
         Ummedabad (Gol), Tehsil And District- Jalore, Rajasthan.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Kaushal Sharma
For Respondent(s)            :     Mr. H.S. Jodha, PP



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

07/01/2026

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

has been made to the order dated 14.10.2025 passed by the

learned Additional Chief Judicial Magistrate No.2, Jalore, in

Criminal Regular Appeal No.292/2023.

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

counsel has placed reliance upon the judgment rendered by the

(Uploaded on 09/01/2026 at 07:48:25 PM)

[2026:RJ-JD:655] (2 of 2) [CRLMP-10495/2025]

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 14.10.2025 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 14.10.2025 passed

by the learned Additional Chief Judicial Magistrate No.2, Jalore, in

Criminal Regular Appeal No.292/2023. It is ordered that now, the

petitioner would deposit 5% of the cheque amount instead of 10%

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.

(BALJINDER SINGH SANDHU),J 175-deep/-

(Uploaded on 09/01/2026 at 07:48:25 PM)

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