Gaurav Parik vs State
2021 Latest Caselaw 3 Raj

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 12096/2019

1.       Gaurav Parik S/o Bhadreshbhai, Aged About 31 Years,
         Occupation-Business, B/c Parik, R/o Crave International
         157, Village Bhojpara At Kardej, Tehsil And District
         Bhavnagar, Gujarat.
2.       Bhadresh Bhai Parik S/o Ghanshyamlal, Aged About 57
         Years,   Occupation-Business,              B/c     Parik,      R/o    Crave
         International 157, Village Bhojpara At Kardej, Tehsil And
         District Bhavnagar, Gujarat.
                                                                     ----Petitioners
                                      Versus
State, Through Government Pleader / Public Prosecutor.
                                                                   ----Respondent


For Petitioner(s)           :    Mr. Teja Ram on VC
For Respondent(s)           :    Mr. Gaurav Singh, PP
                                 Mr. Nishant Bora, for the complainant
                                 on VC



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                      Order

04/01/2021
       In wake of onslaught of COVID-19, lawyers have been

advised to refrain from coming to the Courts.

       Learned    counsel       for   the    petitioner          make    a    detailed

submissions regarding the matter having civil consequences, as it

was pertaining to the recovery of the amount.

       Learned counsel for the petitioner further submits that

instead of filing a civil suit, the complainant has taken resort to

criminal proceeding.

       Learned counsel for the petitioner has cited the following

judgments :


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                                                                       (2 of 2)                     [CRLMB-12096/2019]


                                         Prof. R.K Vijayasarathy & Anr. Vs. Sudha Seetharam &

                                   Anr., decided on 15.02.2019; Medmeme, LIc Vs. Ihorse Bpo

                                   Solutions Pvt. Ltd. reported in 2017(0) AIJEL-SC 60710

                                   and; Gauri Shankar Poddar Vs. State of Haryana reported in

                                   2014 (0) GLHEL-SC 56449; and Chetan Sonathbhai Mehta

                                   Vs. Bhupendrabhai Purohit reported in 2011 (0) GLHEL-HC

                                   226121.

                                        It will be appropriate to give an opportunity to learned

                                   counsel for the respondent to address this Court upon applicability

                                   of the judgment cited by learned counsel for the petitioner.

                                        In the interest of justice, list the matter on 02.02.2021.

                                        Interim order, if any, to continue till next date.


                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

42-Sudheer/-

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