Chattisgarh High Court
Amar Parwani vs State Of Chhattisgarh on 16 January, 2024
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
CRMP No. 1594 of 2023
Kailash Khemani Versus State Of Chhattisgarh
CRMP/2048/2023,
16/01/2024 Mr. Ankit Singhal, Advocate for the Petitioners.
Mr. Lukesh Kumar Mishra, Advocate for respondent No.3.
Mr. RCS Deo, PL for the State.
In CrMP No. 2048 of 2023 In paragraph-3 of the FIR it has been mentioned that the petitioner has collected trade tax from the complainant and has committed offence under Section 420 IPC. Petitioner is directed to clarify as to what mode, he has levied trade tax and as to what was the rate, whether it is payable by the petitioner or the purchaser of the vehicle. Let relevant Rules be placed on record by both the parties. Counsel for the complainant is also directed to explain as to how offence under Section 420 IPC is attracted against the petitioner when excess payment has not recovered from Naveen Dubey.
Let the factual matrix of the case be clarified by the petitioner and the respondent No.3 on the next date of hearing. List this case on 29.01.2024.
Sd/-
santosh (Narendra Kumar Vyas)
Judge