KIRAN BHAI KAPADIYA AND OTHERS Vs. STATE OF RAJASTHAN AND ANOTHER
LAWS(RAJ)-2017-11-76
HIGH COURT OF RAJASTHAN
Decided on November 01,2017

Kiran Bhai Kapadiya And Others Appellant
VERSUS
State of Rajasthan and Another Respondents

JUDGEMENT

PUSHOENDRA SINGH BHATI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been preferred against FIR No. 42 dated 01.03.2016 registered at Police Station, Bichhwal, District Bikaner for the offences under Sections 420, 406, 467, 468, 471 and 120B IPC.
(2.) The interim order, in this case, was passed on 28.03.2016 and is continuing till date.
(3.) Learned counsel for the petitioners has submitted that the amount outstanding towards M/s. Hariyali Khad Beej Agency was reflected in the ledger for the period from 01.04.2015 to 17.07.2015. The amount was outstanding against the complainant in connection with the goods supplied to the complainant.;


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