Madhya Pradesh High Court
Baldev Thakur vs Anand Agarwal on 22 September, 2017
1 M.Cr.C.No.10244/2017
22.09.2017
Shri D.K. Agrawal, learned counsel for the petitioner.
Heard on admission and I.A.No.7133/2017.
Present petition has been preferred by the
petitioner/accused challenging the order dated 22-02-2017
whereby the application preferred by the petitioner under Section
91 of Cr.P.C. has been rejected.
According to learned counsel for the petitioner, petitioner
sought income tax return of complainant for ascertainment of exact
nature of transactions, the said application under Section 91 of
Cr.P.C. has been rejected. He relied upon the judgment of this
Court in the matter of Shivshankar Mandil Vs. Shri G.S. Lamba,
2017 (I) MPWN 5 and the order dated 09-08-2017 passed in
M.Cr.C.No.8274/2017.
Issue notice to the respondent on payment of process fee
within three days by RAD as well as ordinary mode. Notice be made returnable within four weeks.
Till next date of hearing, proceeding pending before the trial Court shall remain stayed.
Certified copy as per rules.
(Anand Pathak)
Anil* Judge