Citation : 2023 Latest Caselaw 13941 MP
Judgement Date : 24 August, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 36244 of 2023
(DR. MUEEN ANSARI Vs DR. LATIF KHAN)
Dated : 24-08-2023
Shri S.K. Tiwari - Advocate for the applicant.
Petitioner has filed IA No.19534/2023 for grant of stay over
proceedings in Complaint Case No.2051/2014.
Learned Counsel appearing for the petitioner submitted that earlier
petitioner was prosecuted in cheque bounce case in respect to cheque
No.861893 issued on 02.12.2013 of Dena Bank. In said case, petitioner
was acquitted vide judgment dated 09.09.2016. Thereafter, second
complaint case has been filed on basis of said cheque. Petitioner has
protection of double jeopardy. In view of same, stay may be granted over
further proceeding.
Issue notice to the respondent on payment of process fee within
seven days, returnable in four weeks.
Considering aforesaid submission, it is ordered that further proceedings in Complaint Case No.2051/2014 pending before Judicial
Magistrate First Class, Jabalpur (MP) shall remain stayed till the next date of hearing.
C.C. as per rules.
(VISHAL DHAGAT) JUDGE
shabana Digitally signed by SHABANA ANSARI Date: 2023.08.26 11:38:42 +05'30'
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