M/S. Shri Ram Transport Finance ... vs State Of Rajasthan ...
2023 Latest Caselaw 4294 Raj

[2023/RJJD/014206]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 80/2022 M/s. Shri Ram Transport Finance Co. Ltd., Branch Office - 21-22, Near Seema Hotel, Railway Station Road, Udaipur Through Mohd. Imran Khan S/o Shri Mohd. Yakub Khan, Age About 34 Years, Retainer Advocate/ Authorized Signatory.

----Appellant Versus

1. State of Rajasthan, Through PP

2. Manoher Singh S/o Shri Hameer Singh, R/o Village -

Kheroda, Tehsil Vallabh Nagar, Udaipur.

----Respondents

For Appellant(s) : Mr. Pran Joshi For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. R.S. Mankad

HON'BLE MR. JUSTICE FARJAND ALI Order 09/05/2023

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. Office to proceed.

(FARJAND ALI),J 56-AnilKC/-

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