Yugal Kishore Vyas vs State Of Rajasthan ...
2023 Latest Caselaw 2944 Raj

[2023/RJJD/009784]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 139/2022

Yugal Kishore Vyas S/o Sh. Jagdish Prasad Vyas, Aged About 32 Years, Sadar Bazaar, Gulabpura, Teh. Hurda, Dist. Bhilwara (Raj.).

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Mubarik S/o Jameel, Sajnabad, Gulabpura, Teh. Hurda, Dist. Bhilwara (Raj.).

----Respondents

For Appellant(s) : Mr. N.K. Gurjar For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE FARJAND ALI Order 12/04/2023

As per the office report dated 05.11.2022, notice issued to

respondent No.2 is duly served. Thus, service is complete.

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 dishonored owing to

reason of funds insufficient in the account of the accused. There

seems 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 70-AnilKC/-

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