Rajasthan High Court - Jaipur
Maharaj Singh Gurjar S/O Shri Harmukh ... vs State Of Rajasthan Through P.P on 9 August, 2018
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 4620/2018
Maharaj Singh Gurjar S/o Shri Harmukh Gurjar
----Petitioner
Versus
State Of Rajasthan Through P.p.
----Respondent
For Petitioner(s) : Mr. PC Sharma
For Respondent(s) : Mr. Prakash Thakuriya PP
HON'BLE MR. JUSTICE KANWALJIT SINGH AHLUWALIA
-/Order/-
09/08/2018 The learned counsel for the petitioner has contended that the petitioner cannot be prosecuted for offences under Sections 191, 193, 195 and 219 IPC, except on the complaint in writing by the court concerned. The learned counsel for the petitioner has further contended that the certificate (Annexure-2) issued by the petitioner may contain wrong facts but same is not forged and fabricated document, hence, it is contended that the offences under Sections 467, 468 and 471 IPC are not attracted.
Issue notice to the respondents for 24.10.2018. List this case on 24.10.2018. Meanwhile, further proceedings arising out of impugned FIR shall remain stayed.
(KANWALJIT SINGH AHLUWALIA),J Mak/-
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