Amarendra Kumar Rakesh S/O Late ... vs State Of Rajasthan
2021 Latest Caselaw 5876 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 1918/2021

Amarendra Kumar Rakesh S/o Late R.p. Singh
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan and Anr.
                                                                ----Respondent

For Petitioner(s) : Mr. Prem Prakash Mr. Prashant Kumar Sharma For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/10/2021

1. It is contended by counsel for the petitioner that the

petitioner was the Assistant Vice President (Legal) in the company.

He was not responsible for the conduct of the business of the

company and as such, no offence could have been made out

against him. It is also contended that in the complaint, there is no

whisper that petitioner is in charge of, and was responsible to, the

company for the conduct of the business of the company.

2. Learned Public Prosecutor has opposed the misc. petition.

3. I have considered the contentions and have perused the

complaint.

4. There is no whisper in the complaint that petitioner is in

charge of, or was responsible to, for the conduct of the business of

the company.

5. Issue notice to the Respondent No.2

6. In the meantime, proceedings qua the petitioner shall remain

stayed.

(2 of 2) [CRLMP-1918/2021]

7. List this matter after service upon the Respondent No.2.

(PANKAJ BHANDARI),J

ARTI SHARMA /16

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