Vijayshree Purohit vs Rajesh Birla Huf
2022 Latest Caselaw 4737 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1101/2022

1. Vijayshree Purohit W/o Sh. Roopraj Purohit, Aged About 36 Years, 71, Gudaria Ka Bass, Aahore, Dist. Jalore (Raj.).

2. Jairam Lal Kanava S/o Sh. Lal Kanava, Aged About 88 Years, 260, Madhu Niwas, Shikargarh, Jodhpur (Raj.).

----Petitioners Versus Rajesh Birla HUF, 55 Sukhnand Ka Mohalla, New Chandpole Road, Jodhpur Through Its Karta Rajesh Birla, S/o Sh. Bhanwar Lal Ji Birla, R/o 55, Sukhanand Mohalla, New Chandpole Road, Jodhpur (Raj.).

                                                                ----Respondent


For Petitioner(s)        :     Mr. Dharmendra Surana
For Respondent(s)        :     -



                    JUSTICE DINESH MEHTA

                                    Order

29/03/2022

1. Mr. Surana, learned counsel for the petitioners submits that

the petitioners are not signatory to the cheque in question and are

simply Directors to the Company.

2. Learned counsel relies upon the judgment rendered by

Hon'ble the Supreme Court in the case of Mrs. Aparna A. Shah Vs.

M/s. Sheth Developers Pvt. Ltd. & Anr. : Criminal Appeal

No.813/2013 (arising out of S.L.P. (Crl.) No. 9794/2010) and in

the case of S.M.S. Pharmaceuticals Ltd. Vs. Neeta Bhalla & Anr. :

Criminal Appeal No.664/2002 and argues that in case offence

under Section 138 of the N.I. Act, only the signatory can be

(2 of 2) [CRLMP-1101/2022]

prosecuted and petitioners, simply by virtue of being Directors,

cannot be prosecuted.

3. Matter requires consideration.

4. Issue notice. Issue notice of stay application also,

returnable on 26.04.2022.

5. Till then further proceedings in Criminal Case No.1006/2014,

pending before learned Special Metropolitan Magistrate (N.I. Act

Cases No.08), Jodhpur Metropolitan shall remain stayed.

(DINESH MEHTA),J 202-Ramesh/-

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