R.K. Contractor And Company vs State Of Rajasthan
2023 Latest Caselaw 5565 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 116/2022

R.K. Contractor And Company, Through Its Owner Rajendra Kumar Prajapat S/o Shri Bhola Ram, Aged About 47 Years, R/o House No. 159, Lane No. 6, Khasra No. 25, Dhapi Marble, Ramdev Nagar, Nandari, Jodhpur, District Jodhpur.

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Shrawan Singh Shekhawat, R/o A-43/10, Samunda Township, Mundra (Kachh), Gujarat And R/o 358/2, Plot No. 83, Nearby Ramramsa Traders, Banar Road, Jodhpur, District Jodhpur.

----Respondents

For Appellant(s) : Mr. Karan Joshi For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order 03/08/2023

1. 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 dishonoured with

a note of "Payment Stopped by Drawer" in the account of

the accused. There seems reasonable grounds to allow the

petitioner to prefer an appeal against the impugned

judgment.

2. 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.

3. Office to proceed.

(FARJAND ALI),J

27-Ashutosh/-

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