Chattisgarh High Court
Bhuvan Lal Malhotra & Anr vs State Of Chhattisgarh on 9 June, 2017
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCRC No. 2478/2017
Bhuvan Lal Malhotra -v- State of -v- State of CG
9-6-2017 Mr. Vikas Pradhan, Adv. for the applicant.
Ms. K. Tripti Rao, PL for the State.
At the outset, learned counsel for the State submits that following other
criminal matters have been registered against the applicant No. 1 Bhuvan Lal
Malhotra:-
Sr. No. Crime No. Offence under Section
1.18/2016 294, 323, 34, IPC 2. 115/2015 34(1)(a), CG Excise Act, 1915 3. 70/2016 34(1)(a), CG Excise Act, 1915 4. 15/2014 36(C), CG Excise Act, 1915 5. 14/2009 36(C), CG Excise Act, 1915 6. 45/2011 34(1)(a), CG Excise Act, 1915
She further submits that following cases of preventive proceedings have also been registered against the applicant- Sr. No. Date Proceedings under Section
1. 1-11-2016 107, 116, Cr.P.C.
2. 20-7-2012 107, 116, Cr.P.C.
3. 18-10-2016 107, 116, Cr.P.C.
4. 10-11-2016 107, 116, Cr.P.C.
Learned counsel for the applicant prays for time to submit facts on the above matters.
As prayed, case is adjourned.
Sd/-
(Chandra Bhushan Bajpai) Vacation Judge Pathak