Rajasthan High Court - Jodhpur
Gurmeet Singh @ Baba vs . State Of Raj. & Anr. on 2 February, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B. CRIMINAL MISC. PETITION NO.276/2015
Gurmeet Singh @ Baba Vs. State of Raj. & Anr.
Date of order : 02.02.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr. Rakesh Matoria for the petitioner. Mr. O.P. Rathi, Public Prosecutor.
Learned counsel for the petitioner has submitted that learned Additional District and Sessions Judge, No.1, Sri Ganganagar vide order dated 17.1.2015 has illegally imposed a condition of depositing Rs.1,00,000/- while suspending sentence of the petitioner awarded by the trial court in Criminal Case No.426/2010 convicting the petitioner for the offence punishable under Section 138 Negotiable Instrument Act.
Issue notice. Issue notice of stay petition also.
Learned Public Prosecutor accepts notice on behalf of the respondent No.1 State.
Let notice be issued to respondent No.2 only, returnable within four weeks.
Meanwhile, the condition of depositing Rs.1,00,000/- imposed by the Additional District and Sessions Judge No.1, Sri Ganganagar vide order dated 17.1.2015 shall remain stayed.
[VIJAY BISHNOI],J.
Babulal/ 69