Snehes Dasgupta S/O Late Sh. ... vs State Of Rajasthan
2021 Latest Caselaw 5725 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                           S.B. Criminal Miscellaneous (Petition) No. 2479/2021

                                    Snehes Dasgupta S/o Late Sh. Biswaroop Dasgupta,
                                                                                                           ----Petitioner
                                                                               Versus
                                    State Of Rajasthan & Anr.                                            --Respondents

For Petitioner(s) : Mr. Nishant Vyas, Adv. For Respondent(s) : Mr. Sher Singh Mahla, Public Prosecutor.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order

21/10/2021

Learned counsel for the petitioner submitted that once

allegations against the petitioner are specifically levelled under

Sections 66 & 72 of the Information Technology Act, 2000, the

allegation of offence committed under Section 408 IPC will not be

attracted and as such learned counsel places reliance on a

judgment of Hon'ble Supreme Court in the case of Sharat Babu

Digumarti Versus Government (NCT of Delhi), (2017) 2 SCC

Issue notice to the respondent No.2, returnable on

10.11.2021.

In the meantime, learned Public Prosecutor will get the

factual report as what has transpired after appearing of the

petitioner before the Investigating Officer as has been directed by

this Court on 01.09.2021.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/Monika

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