Shanta Devi Mehta vs State Of Rajasthan ...
2023 Latest Caselaw 4308 Raj

[2023/RJJD/014209]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 208/2021

Shanta Devi Mehta W/o Sh. Satyendra Mehta, Aged About 58 Years, B/c Mehta R/o Badi Sadari At Present Residing At Senthi Chittorgarh, Dist. Chittorgarh (Raj.).

----Appellant Versus

1. State of Rajasthan, Through PP

2. Vishnu Dutt S/o Sh. Dalchand Sharma, A Proprietor/owner Vishnu Construction Company R/o Sangariya, Teh. Badi Sadari, Chittorgarh Dist. Chittorgarh (Raj.).

----Respondents

For Appellant(s) : Mr. Dudh Nath Yadav For Respondent(s) : Mr. A.R. Choudhary, P.P.

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

1. Upon perusal of the judgment impugned, it is revealing that

two cheques were allegedly given by the accused-respondent to

the petitioner, which upon presentation got dishonoured owing to

reason of mismatch of the signatures of the accused-appellant.

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 53-AnilKC/-

Powered by TCPDF (www.tcpdf.org)