Ladulal Bhand vs Jamnalal
2023 Latest Caselaw 6449 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 4/2021

Ladulal Bhand S/o Shri Jankilal Bhand, Aged About 48 Years, Bhomiyo Ka Rawala, Gulmandi, Bhilwara, Police Station Bhimganj, Bhilwara (Rajasthan).

----Appellant Versus

1. Jamnalal S/o Shri Narisngh Sharma, Laxminarayan Mandir Road, Bhilwara, Police Station City Kotwali, Bhilwara (Raj.). Another Address C/o Mohanlal Panchal, 4 D 22 Behind Evergreen School, Near Park, New Housing Board, Shrastrinagar, Bhilwara, Police Station City Kotwali, Bhilwara (Raj.).

2. State Of Rajasthan, Through P.P.

----Respondents

For Appellant(s) : Mr. Anuj Sahlot For Respondent(s) : Mr. S.K. Bhati, PP

HON'BLE MR. JUSTICE FARJAND ALI Order 28/08/2023

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

an endorsement of "Payment Stopped" 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 89-Ashutosh/-

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