Rajasthan High Court - Jodhpur
Sawai Ram vs . State Of Rajasthan & Anr. on 24 September, 2015
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B. CRIMINAL MISC. PETITION NO.2675/15
Sawai Ram Vs. State of Rajasthan & Anr.
Date of order : 24.09.2015
HON'BLE MR. JUSTICE VIJAY BISHNOI
Mr. Rajesh Choudhary, for the petitioner. Mr. Vikram Rajpurohit, Public Prosecutor.
Learned counsel for the petitioner has submitted that learned Sessions Judge, Jaisalmer vide order dated 27.8.2015 has illegally imposed a condition of depositing 50% amount of total amount of Rs.3,85,297/- while suspending sentence of the petitioner awarded by the trial court in Criminal Regular Case No.495/2008 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 50% amount of total amount of Rs.3,85,297/- imposed by the Sessions Judge, Jaisalmer vide order dated 27.8.2015 shall remain stayed.
[VIJAY BISHNOI],J.
Babulal/ 70