Madhya Pradesh High Court
Netrapal Singh Chouhan vs The State Of Madhya Pradesh on 11 August, 2021
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-5194-2021
The High Court Of Madhya Pradesh
MCRC-5194-2021
(NETRAPAL SINGH CHOUHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)
6
Gwalior, Dated : 11-08-2021
Shri R.P. Gupta, learned counsel for the petitioner through video
conferencing.
Shri B.S. Gour, learned PL for respondent No.1/State.
None for respondent No. 2, though served. It is submission of learned counsel for the petitioner that once respondent No. 2 filed a case under Section 138 of NI Act before JMFC, Gwalior, then another on same set of facts cannot be filed for alleged offence under Section 420 of IPC. He relied upon the judgement of Apex Court in the case of Kolla Veera Raghav Rao Vs. Gorantla Venkateswara Rao and Anr reported in (2011)2 SCC 703 and in the case of S.Sagar Suri and Anr. Vs. State of U.P. and Ors. reported in (2000)2 SCC 363.
Learned counsel for the State prays for and is granted two weeks' time to file status report in the matter.
List immediately after two weeks.
(ANAND PATHAK) JUDGE neetu SMT NEETU SHASHANK 2021.08.12 16:58:04 +05'30'