DHANESH GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is disrected against the order of learned Chief Judicial Magistrate, Banswara dated 24/12/1980 in Case No. 59/80.

(2.) The relevant facts which are necessary for the disposal of this revision are that one Labh Singh, Finance Controller and Secretary of Banswara Syntex Limited made a complaint on 20.12.1979 with the allegation that goods which were despached on the order of Subhdra Textile amounting to Rs. 2,26,815.47 against the Hundi, which was accepted but the payment was not made by Subhdra Textile. It was also alleged that later on after a great deal cheques of Rs.40,000.00 were given but they were dishonored and thereby the company, the non-petitioner complainant has been cheated as they have not received the amount of the goods supplied. On this complaint, police registered a case and a challan vas a filed before the learned Chief Judicial .lagistrate, Banswara who took cognizance vide his order dated 24/12/1980 against the petitioner who is the proprietor of Subhdra Textile. Aggrieved with this order, the petitioner has preferred this revision.

(3.) This revision is pending in this court since 9/2/1981 and further proceedings in the case were stayed by this court.