Altaf Ali vs Abhishek Daga
2021 Latest Caselaw 17577 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Leave To Appeal No. 115/2018

Altaf Ali S/o Shri Anwar Ali, By Caste Mohammedan, R/o- Near Mama Bhanja Ki Dargah, Fad Bazar, Bikaner.

----Appellant Versus Abhishek Daga S/o Shri Manmohan Daga, By Caste Daga, R/o- Opp. Water Stand, Bisson Ka Chowk, Bikaner.

----Respondent

For Appellant(s) : Mr. Vipin Makkad For Respondent(s) : Mr. Anil Gupta for Mr. S.K. Verma

HON'BLE MR. JUSTICE RAMESHWAR VYAS Order

24/11/2021

Having regard to the submissions made by the learned

counsel for the parties and material available on record, this Court

is of the opinion that there are substantial grounds to assail the

impugned judgment dated 8.1.2018 passed by the learned Special

Judicial Magistrate (N.I. Act Cases) No.1, Bikaner in Regular Cr.

Case No. 1143/2014, whereby respondent has been acquitted of

the offence under Section 138 of Negotiable Instruments Act.

Accordingly, the leave to appeal is granted. The memo

of leave to appeal be treated as memo of appeal. Let the appeal

be registered on regular number.

Respondent is already represented by by his counsel.

Service is complete.

Office to proceed.

(RAMESHWAR VYAS),J

70-Mak/-

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