Pannalal @ Panna Ram vs Madanlal
2023 Latest Caselaw 3593 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 113/2022

Pannalal @ Panna Ram

----Appellant Versus Madanlal

----Respondent Connected With S.B. Crml Leave To Appeal No. 114/2021 Firm Chanan Mal Om Prakash

----Appellant Versus Narpat Ram

----Respondent

For Appellant(s) : Mr. Abdul Kabir Mr. Pawan Bhari Mr. Vijay Jain For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

25/04/2023

In S.B. Crml Leave To Appeal No. 113/2022:-

1. A perusal of the judgment impugned is revealing the fact

that a cheque of Rs.5,80,000/- was allegedly given by the

respondent to the petitioner in lieu of discharge of any legal

debt or liability which upon presentation to the bank got

returned with the information that the cheque was

dishonoured due to insufficiency of fund in the account of the

accused. There seems reasonable grounds to allow the

petitioner to prefer an appeal against the impugned

judgment.

(2 of 2) [CRLLA-113/2022]

2. The complaint was duly submitted as prescribed, after trial

the accused-respondent has been acquitted from the

charges.

3. There seems reasonable and valid grounds to allow the leave

petition. 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.

In S.B. Crml Leave To Appeal No. 114/2021:-

1. This Criminal Leave to Appeal is wrongly tagged with S.B.

Crml Leave To Appeal No. 113/2022.

2. Office is directed to detag the file and list along with S.B.

Criminal Leave to Appeal No.113/2021.

(FARJAND ALI),J 49-50/KashishS/-

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