M/S Shri Ram City Union Finance Co. ... vs State Of Rajasthan ...
2023 Latest Caselaw 3933 Raj

[2023/RJJD/013037]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 325/2018

M/s Shri Ram City Union Finance Co. Ltd., Branch Office 21-21, Near Seema Hotel , P.s. Suraj Pol , Udaipur Through Mohd. Imran Khan S/o Sh. Mohd Yakub Khan , Age 34 Year , Retainer Advocate/ Authorized Signatory Gali No 1, Pratapnagar , Jodhpur

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Mohd. Iliyas S/o Sh. Rajak Mohd, B/c Musalman , House No 66, Back Side Of Savina Petrol Pump C/o Khushbu Engineering Works , Titardi Circle, Udaipur.

----Respondents

For Appellant(s) : Mr. S.S. Jodha For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

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 appears 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 51-Pramod/-

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