Navratan Naraniya S/O Chanda Lal vs State Of Rajasthan
2022 Latest Caselaw 4197 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                          S.B. Criminal Miscellaneous (Petition) No. 5012/2022

                                   Navratan Naraniya S/o Chanda Lal ,
                                                                                                      ----Petitioner
                                                                      Versus
                                   State Of Rajasthan & Anr.
                                                                                                   ----Respondents

For Petitioner(s) : Mr. Kuldeep Verma For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.)

Order

15/06/2022

Learned counsel for petitioner submits that the complainant

had already lodged a complaint under Section 138 of NI Act

against the petitioner, wherein after due trial, the petitioner has

been acquitted vide judgment dated 06.08.2018 and thereafter,

the complainant lodged the FIR on 10.05.2022 for offences

punishable under Sections 420, 406, 323, 384 of IPC in relation to

the non-payment of the amount of same cheques.

Issue notice to respondents.

In the meanwhile, petitioner shall not be arrested. However,

investigation will continue.

(SUDESH BANSAL (V.J.)

SAURABH/114

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