Citation : 2023 Latest Caselaw 5091 Raj
Judgement Date : 23 May, 2023
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 554/2023
Banna Lal Bhambhi S/o Shri Mohan Lal Bhambhi, Aged About 48 Years, B/c Bhambhi, R/o 36, Balai Mohalla, Gathila Kheda, Tehsil And District Bhilwara (Raj.)
----Petitioner Versus Chandra Kanta Nenawati W/o Shri Parakram Singh Nenawati, R/ o 96, Govind Bhawan, Near Head Post Office, Rajendra Marg, Bhilwara (Raj.)
----Respondent
For Petitioner(s) : Mr. Navin Kishore Rastogi
HON'BLE MR. JUSTICE FARJAND ALI
Order
23/05/2023
1. The documents for which the application under Section 391
of Cr.P.C. has been submitted by the petitioner before the learned
Additional Session Judge (Women Atrocities Cases) Bhilwara
pertains to the transaction done in between the petitioner and the
complainant respondent. The first document is the reply to notice
under Section 138 of NI Act which was sent by the petitioner to
the complainant in response to his notice. The second one is a
receipt purportedly given by the complainant to the accused
petitioner which is in respect of the cheque in question for which
the trial was proceeded and the appeal is pending. There is no
doubt that both the documents are relevant and may prove to be
essential for the just decision of the case, if the receipt is prepared
by the complainant. In view of the judgment rendered in the case
of Zahira Habibulla H. Sheikh & Ors. Vs. State of Gujarat &
(2 of 2) [CRLR-554/2023]
Ors. reported in AIR 2004 SC 346, both the documents are
relevant and essential for justifiable disposal of the case,
therefore, interference of this Court would be required.
2. Issue notice to the respondent, returnable within a period of
six weeks.
3. In the meanwhile, the learned Additional Session Judge
(Women Atrocities Cases) Bhilwara shall not hear and decide the
appeal in Criminal Appeal No.26/2020 titled as Banna Lal
Bhambi Vs. Chandrakanta.
(FARJAND ALI),J 24-divya/-
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