Sanjay Maheshwari vs State Of Rajasthan
2022 Latest Caselaw 10311 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4875/2022

Sanjay Maheshwari S/o Ramswaroop Biyani, Aged About 50 Years, R/o Flat No. 803 Guman Society Banipark Jaipur Raj.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Radheyshyam Swami S/o Mohandas, Sutharwas, Gram Absar Teh. Sujangarh, Dist. Churu, Raj.

----Respondents

For Petitioner(s) : Mr. Abhishek Bhardwaj, through VC For Respondent(s) : Mr. Mool Singh Bhati, PP

JUSTICE DINESH MEHTA

Order

05/08/2022

1. Mr. Bhardwaj, learned counsel for the petitioner, relied upon

the judgment of Hon'ble the Supreme Court in the case of P.

Mohanraj & Ors. Vs. Shah Brothers Ispat Private Limited

[(2021) 6 SCC 258] and submits that in an identical matter,

Jaipur Bench of this Court has granted interim order while issuing

notices.

2. Issue notice. Issue notice of stay application also, returnable

within six weeks.

3. Meanwhile, further proceedings in NI Case No.1108/2021,

pending before the learned Additional Chief Judicial Magistrate,

Sujangarh, Churu in the matter of Radheshyam Vs. Sanjay shall

remain stayed.

(DINESH MEHTA),J 235-skm/-

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