Rajasthan High Court - Jaipur
Ramesh Morani vs State Of Rajasthan on 11 November, 2009
Author: K.S. Rathore
Bench: K.S. Rathore
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R S.B. CRIMINAL MISC. PETITION NO. 2484/2009 RAMESH MORANI Vs. STATE OF RAJASTHAN Date: 11.11.2009 HON'BLE MR. JUSTICE K.S. RATHORE Mr. Kamal Kant Sharma for Mr. Babu Lal Gupta, Advocate for the petitioner. Mr. Amit Punia, Public Prosecutor for the State.
**** The instant criminal misc. petition under Section 482 Cr.P.C. is directed against the judgment dated 18.06.2009 passed by the Additional District & Sessions Judge, Sambhar Lake, District Jaipur in Criminal Revision No. 23/2009, whereby the Revisional Court has partly allowed the criminal revision filed by the petitioner against the order dated 29.05.2009 passed by the Judicial Magistrate First Class, Sambhar Lake in Criminal Case NO. 172/2009, whereby the trial Court rejected the application of the petitioner for releasing the cash amount, recharge coupons, bill books and mobile connection looted from the petitioner by the accused.
The Revisional Court vide its order dated 18.06.2009, while partly allowing the criminal revision filed by the petitioner, upheld the order of the trial Court to the extent of depositing the amount of Rs. 4,83,618/- in the nationalised bank in Fixed Deposit for a period of two years, but set-aside the order of the trial Court refusing to release the seized recharge coupons, bill books, mobile connection etc. and ordered to release the same on 'Supurdagi' in favour of the petitioner on furnishing the bond of Rs. 1,00,000/-.
Having heard rival submissions of the respective parties and upon careful perusal of the orders impugned dated 29.05.2009 and 18.06.2009 passed by the trial Court and the Revisional Court respectively, this Court do not find any illegality in the order of the Revisional Court by which the criminal revision filed by the petitioner has been partly allowed. No interference whatsoever is required by this Court.
Consequently, the criminal misc. petition fails being devoid of merit and the same is hereby dismissed.
The stay application also stands disposed of.
(K.S. RATHORE),J.
/KKC/