Kalu Ram Rawal vs State Of Rajasthan ...
2023 Latest Caselaw 2978 Raj

[2023/RJJD/009782]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 121/2022

Kalu Ram Rawal S/o Late Shri Prabhuram Rawal, Aged About 77 Years, R/o V/p Rohida Tehsil Pindwada District Sirohi (Raj.)

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Praksh S/o Shri Nataji Ganchi, Aged About 39 Years, R/o Tanvi Textile Amar Chamber, Third Mall, 05 Khuva Darwaja Bahar, Railway Pura Ahmadabad At Present Madiya Behind Laxminarayan Temple Rohida Tehsil Pindwada, District Sirohi (Raj.)

----Respondents

For Appellant(s) : Mr. Kalu Ram For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

12/04/2023

As per the office report dated 17.02.2023, respondent No.2

is already represented by Mr. S.P. Sharma, Advocate. Thus,

service is complete.

The accused respondent No.2 has appeared before this court

on 17.02.2023.

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 dishonored owing to

reason of account being closed of the accused. There seems

reasonable grounds to allow the petitioner to prefer an appeal

against the impugned judgment.

[2023/RJJD/009782] (2 of 2) [CRLLA-121/2022]

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 69-AnilKC/-

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