JEETMAL JAIN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Anjan Prasad Sahu, learned counsel appearing for the petitioner and Mr. Y. Ashang, learned Public Prosecutor appears for the respondents.

(2.) In this case Accused No. 1 namely, Mr. Mahendra Kumar Jain had already approached this Court and filed Criminal Petition No. 39 of 2019 for quashing the FIR No. 55(7) 2019 U/S 506/120-B of IPC, 20/18 UA(P) Act and 66-F (2) IT Act, 2000 on the file of the respondent/police and this Court's order dated 11.9.2019 entertained the Criminal Petition No. 39 of 2019 andhad granted an order of interim stay.

(3.) This petitioner is an Accused No. 2 in this FIR No. 55(7) 2019 U/S 506/120-B of IPC, 20/18 UA(P) Act and 66-F (2) IT Act, 2000 and filed this present Criminal Petition No. 45 of 2019 for quashing the FIR.