Ganshyam Das Mamnani vs State Of Rajasthan
2023 Latest Caselaw 3849 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 248/2019

Ganshyam Das Mamnani

----Appellant Versus State Of Rajasthan

----Respondent

For Appellant(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2023

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 owing to

reason of insufficiency of funds 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. It is noticed that despite service, the respondent has not

turned up. The future course shall be determined at the time of

hearing of the appeal on admission.

4. Office to proceed.

(FARJAND ALI),J 51-divya/-

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