Vinit Joshi vs Bhanwar Singh
2023 Latest Caselaw 3514 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 154/2020

Vinit Joshi

----Appellant Versus Bhanwar Singh

----Respondent

For Appellant(s) : Ms. Heli Pathak For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

24/04/2023

1. Despite service upon the respondent No.2 has been effected,

none has appeared on behalf of respondent No.2-

complainant.

2. 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 to the Bank got

dishonoured due to not of Exceeds Arrangement. Thereafter

the notice was given to the accused and the complaint was

filed within the prescribed period. Thus, there seems

reasonable grounds to allow the petitioner to prefer an

appeal against the impugned judgment.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 38-Ashutosh/-

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