Udai Lal vs State Of Rajasthan
2023 Latest Caselaw 3818 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Crml Leave To Appeal No. 219/2021 Udai Lal

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Dinesh Vishnoi For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order 01/05/2023

1. It is revealing from the record that a cheque was allegedly

given by the accused respondent to the petitioner, which upon

presentation got dishonoured and the concerned bank issued a

memo with the endorsement stating 'Drawers Signature

Differs' and returned the cheque.

2. A perusal of the judgment impugned dated 31.03.2021

passed by learned Special Judicial Magistrate, NI Act Cases, No.6,

Udaipur does not convince this Court regarding the manner in

which the complaint came to be dismissed for want of prosecution.

3. It appears that there are reasonable and valid grounds to

allow the petitioner to prefer an appeal against the impugned

judgment.

4. 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.

5. Office to proceed.

(FARJAND ALI),J 56-divya/-

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