Khetawat Finance And Ware House ... vs State Of Rajasthan ...
2023 Latest Caselaw 2760 Raj

[2023/RJJD/008731]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 160/2019

Khetawat Finance And Ware House Company, Bhinmal Through Its Proprietor Ashok Agarwal S/o Shri Om Prakash Agarwal, Aged 38 Years, Resident Of Bhinmal, Tehsil- Bhinmal, District Jalore (Raj.)

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Kapuraram S/o Raichand, By Caste Luhar, Resident Of Near Naya Bus Stand, Sayla, Tehsil Sayla, District Jalore (Raj.)

----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. Mohd. Javed Gauri Mr. Pukhraj Gehlot

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/04/2023

Upon perusal of the judgment impugned, it is revealing

that a cheque was allegedly given by the accused-respondent to

the petitioner, which upon presentation got dishonoured owing to

reason of insufficiency of funds in the account of the accused.

There appears reasonable grounds to allow the petitioner to prefer

an appeal against the impugned judgment.

Accordingly, the instant application seeking leave to

appeal is allowed. The memo of leave to appeal application shall

be treated and registered as an appeal.

Office to proceed.

(FARJAND ALI),J 50-Pramod/-

Powered by TCPDF (www.tcpdf.org)