Sunil Chandulal Shah Son Of Shri ... vs State Of Rajasthan
2023 Latest Caselaw 1029 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                              S.B. Criminal Miscellaneous (Petition) No. 11142/2022

                                    Sunil Chandulal Shah Son Of Shri Chandulal Shah,
                                                                                                        ----Petitioner
                                                                         Versus
                                    State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Mr. Dharmendra Kumar Agarwal For Respondent(s) : Mr. Deshraj Gosingha, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

31/01/2023

Issue notice to respondent Nos. 2 and 3 through both the

processes.

Requisites be filed within ten days.

Learned Public Prosecutor accepts notice on behalf of State-

respondent No. 1.

Learned counsel for the petitioner submits that proceedings

in pursuance of impugned order be stayed as a complaint case

under Section 138 of N.I. Act is already pending for dishonour of

the same cheque which is mentioned in FIR.

Learned counsel for the petitioner relied on judgment of the

Hon'ble Supreme Court passed in G. Sagar Suri & Anr. Vs. State

of U.P & Ors. reported in AIR 2000 SC 754, prayer for interim stay

would be considered only after notice to respondent.

List the matter after service of notice.

List on 02.03.2023.

(BIRENDRA KUMAR),J

ashu /22

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