Rajasthan High Court - Jaipur
Makemytrip (India) Private Limited vs State Of Rajasthan on 4 June, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3428/2019
Makemytrip (India) Private Limited
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. NM Lodha, Sr. Adv. assisted by
Mr. Rahul Lodha, Adv.
For Respondent(s) : Mr. Arvind Kr. Chawla, PP.
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA (V.J.)
Order
04/06/2019
Learned Senior Counsel appearing for the petitioner
submits that prima facie offences under Sections 420, 120B of IPC and under the provisions of the IT Act are not made out from the bare reading of the FIR as there was contractual relationship between the petitioner and the concerned individual hotels which is required to be renewed. The allegation of causing loss to the RTDC is not made out.
Issue notice to respondent No.2. Issue notice of the stay application.
In the meanwhile, the respondent-State investigation agency is restrained from proceedings further with investigation of FIR No.12/2019 dated 4.1.2019 registered at Police Station, Vidhayakpuri, Jaipur as against the petitioner.
(SANJEEV PRAKASH SHARMA (V.J.)),J NAVAL KISHOR /83 (Downloaded on 26/06/2019 at 11:23:53 PM) Powered by TCPDF (www.tcpdf.org)