Krishanlal vs Ramchander
2022 Latest Caselaw 14965 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 106/2022

Krishanlal

----Appellant Versus Ramchander

----Respondent

For Appellant(s) : Mr. Ganga Ram For Respondent(s) : Mr. Javed Gouri, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/12/2022 Heard learned counsel for the appellant on leave to appeal.

Perused the judgment and order dated 28.03.2022 passed

by learned Judicial Magistrate, Nohar, District Hanumangarh in

Criminal Original Case No. 400/2016 (CIS No. 622/2016) for the

offence under Section 138 of Negotiable Instruments Act.

It is felt that the appellant has valid reasons for filing an

appeal. Thus, the leave to appeal is granted. The memo of appeal

be treated as an appeal.

Office to proceed.

(FARJAND ALI),J 125-payal/-

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