BRIJRANI DAGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard on application for suspension of sentence.

(2.) It is contended by counsel for the petitioner that the disputed cheques were issued in the name of Bhori Devi and Jata Shankar. Complaint was filed by Bhori Devi w/o Jata Shankar. Notices were also issued by Bhori Devi. After demise of Bhori Devi, Radha Mohan Sharma moved an application for substitution, alleging that he has Will in his favour, but no Will was produced before the Court. It is also contended that a notice was also issued to Shree Khetibari Beej Company. Shree Khetibari Beej Company has not been impleaded as an accused in the complaint. It is further contended that important legal issues are involved in this case.

(3.) Learned Public Prosecutor has opposed the application for suspension of sentence.