Sanjay Sahu vs Yuvraj Yudhitar Maliya
2023 Latest Caselaw 3671 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Criminal Appeal No. 696/2019

Sanjay Sahu

----Appellant Versus Yuvraj Yudhitar Maliya

----Respondent

For Appellant(s) : Rajendra Singh Rathore For Respondent(s) : Mr. Rakesh Arora

HON'BLE MR. JUSTICE FARJAND ALI

Order

26/04/2023

1. The respondent - Yuvraj is present before this Court and

duly identified by his counsel. His presence is marked before

this Court. The service of the warrant is dispensed with.

2. Heard.

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

that a cheque 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.

Thereafter, a legal notice was served and when the amount

was not paid to the complainant, a criminal complaint came

to be submitted wherein, after production of evidence of

both the partied learned trial Court vide judgment dated

05.05.2018 has acquitted the accused.

4. From a perusal of the judgment, this Court deems it just and

proper that it is a fit case to intervene.

                                                                        (2 of 2)                        [CRLAS-696/2019]



                                   5.    Admit.

6. The accused - respondent is already represented before this

Court by his counsel. Thus, no further process is required to

be issued.

7. The record is already received, put up in due course.

(FARJAND ALI),J 70-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)