MAHAVEER CHAND PARAKH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is before this Court seeking quashing/ modification of the order dtd. 31/7/2024 passed by learned Additional Sessions Judge No. 1, Bhilwara, in Criminal Appeal No. 181/2024, vide which, direction was given to deposit the 20% of the total compensation amount within stipulated time in proceedings arising out of a cheque bouncing amounting to Rs. 2,95,000/-, which was issued by the petitioner.

(2.) Learned Counsel for the petitioner submits that the petitioner is a very poor person, and he is not in a position to deposit such a huge amount of fine i.e. Rs.5,90,000.00 (penalty amount).

(3.) He submits that due to the current financial condition of the petitioner, he would have to necessarily surrender for being taken into custody. Therefore, he even be able to defend his appeal during the pendency thereof. He further submits that the liberty of the petitioner is at stake.