Ghishu Lal vs State Of Rajasthan And Others

Manoj Kumar Garg, J

The instant misc. application has been filed for extension of time granted to the petitioner by this Court vide order dt. 04.03.2020 passed in S.B.Criminal Revision Petition No.306/2020 for depositing 15% of the cheque amount before the Rajasthan State Legal Services Authority, Jodhpur.

Learned counsel for the petitioner submits that the petitioner is the sole bread-earner of his family. Due to pandemic of Corona virus, the petitioner was facing financial crisis and therefore, he could not deposit the amount as ordered by this Court vide order dt. 04.03.2020. It is further submitted that that learned trial court issued arrest warrant against the petitioner and in pursuance thereof, the petitioner has surrendered himself before the trial court on 03.03.2022. It is prayed that the time granted by this Court for depositing the aforesaid amount may be extended.

Learned Public Prosecutor opposed the prayer made by the petitioner.

I have considered the arguments advanced before me and gone through the material available on record.

Having regard to the facts and circumstances of the case, it is ordered that if the petitioner deposits 15% of the cheque amount before the Rajasthan State Legal Services Authority, Jodhpur as ordered by this Court in S.B.Criminal Revision Petition No.306/2020 vide order dt.04.03.2020, within a period of 7 days from today, he shall be released forthwith, if not required in any other case. The present misc. application is disposed of accordingly.