M/S Shri Ram Investment Ltd vs State Of Rajasthan
2021 Latest Caselaw 10158 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 205/2019

M/s Shri Ram Investment Ltd., M/s Shri Ram City Union Finance Co. Ltd., Branch Office 21-21, Near Seema Hotel, Police Station, Suraj Pol, Udaipur Through Mohd. Imran Khan S/o Sh. Mohd. Yakub Khan, Age About 34 Years, Retainer Advocate/authorized Signatory, Gali No. 1, Pratapnagar, Jodhpur.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Mangi Lal Jatiya S/o Rupa Ji Jatiya, By Caste Jatiya, R/o Village Basada, Vaya Kheroda, Vallabh Nagar, Distt. Udaipur.

----Respondents

For Appellant(s) : Dr. S.S. Jodha. For Respondent(s) : Mr. Mohd. Javed, PP.

HON'BLE MR. JUSTICE SANDEEP MEHTA

Order

06/07/2021 Heard. Perused the material available on record.

Considering the overall facts and circumstances as available

on record, I am of the opinion that it is a fit case for granting

leave to the applicant appellant for filing appeal against the

impugned Judgment of acquittal dated 26.10.2018 passed by

learned Special Judicial Magistrate (N.I. Act Cases) No.3, Udaipur

in Criminal Case No.4068/2015 (CIS No.5823/2014).

Thus, the leave to appeal application is accepted and the

same shall be registered as an appeal.

Admit.

Issue notice.

(2 of 2) [CRLLA-205/2019]

Learned counsel Shri Dashrath Singh representing the

respondent No.2 Mangi Lal Jatiya shall ensure that his client

appears before the Registrar (Judicial), Rajasthan High Court,

Jodhpur within next 45 days and furnishes a personal bond in the

sum of Rs.20,000/- and a surety in the like amount so as to

secure his presence in this Court as and when required.

(SANDEEP MEHTA),J

83-Tikam/-

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