Jagdish Rai vs Firm Kishan Chand Bajaj Huf
2021 Latest Caselaw 18121 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6450/2021

Jagdish Rai S/o Thakar Das Arora, Aged About 83 Years, Resident of House No. R.R.-3, Ridhi Sidhi First, Sri Ganganagar.

----Petitioner Versus Firm Kishan Chand Bajaj HUF, Through Karta Kishan Chand Bajaj S/o Shyama Ram Arora, R/o 2-B-24, Sukhadianagar, Sriganganagar.

                                                                 ----Respondent


For Petitioner(s)         :     Mr. S.S. Gour

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

01/12/2021

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that three

complaints were filed by the complainant under Section 138 of the

Negotiable Instruments Act for bouncing of three cheques issued

by the petitioner. The period of the offence alleged is within one

year. He therefore, submits that the application under Section 219

Cr.P.C. filed by the petitioner has been wrongly rejected by the

trial court and the revisional court has erroneously confirmed the

order passed by the trial court. Learned counsel relies upon the

judgment of this Court in Chand Ratan vs. Roop Chand reported in

2013 (1) RCRD 461 (Raj.).

Issue notice. Issue notice of the stay application also,

returnable on 04.01.2022.

(2 of 2) [CRLMP-6450/2021]

Meanwhile and till the next date, further proceedings in Case

No.3834/2018 pending before the Additional Civil Judge No.2 Sri

Ganganagar shall remain stayed.

(VINIT KUMAR MATHUR),J

223-Shahenshah/-

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