Arun Kumar Goyal vs State Of Rajasthan
2022 Latest Caselaw 3819 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1067/2022

Arun Kumar Goyal S/o Shri Satpal Goyal, Aged About 65 Years, R/o 2 / 201, Orange County, Kala Pathar Road, Aditya Mall, Indrapuram, Shipra Suncity, Shipra Sunsea, Ghaziabad, Uttar Pradesh.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Anil Kumar S/o Shri Rati Ram, R/o Dabri, Tehsil Bhadra, District Hanumangarh, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Punit Singhvi, through VC For Respondent(s) : Mr. S.K. Bhati, PP

JUSTICE DINESH MEHTA

Order

10/03/2022

1. While inviting Court's attention towards the photocopy of the

cheque, learned counsel for the petitioner submits that the

present petitioner has not signed the cheque and he has been

implicated because he happens to be a joint account holder with

the signatory of the cheque.

2. Learned counsel relies upon the judgment of Hon'ble the

Supreme Court in the case of Aparna A. Shah Vs Sheth

Developers Pvt Ltd & Anr. [(2013) 8 SCC 71] and submits that

order dated 17.03.2020 passed by the trial Court, as affirmed by

the Revisional Court vide order dated 20.12.2021 are not in

conformity with law.

(2 of 2) [CRLMP-1067/2022]

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

within six weeks.

4. Meanwhile, further proceedings in Case No. 214/2020

pending in the Court of Learned Additional Chief Judicial

Magistrate, Bhadra, Hanumangarh shall remain stayed.

(DINESH MEHTA),J 193-akansha/-

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