Indusind Bank Limited vs State Of Rajasthan ...
2023 Latest Caselaw 4328 Raj

[2023/RJJD/014187]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 273/2019

Indusind Bank Limited, Through Power Of Attorney Holder Punit Bohra S/o Sh. Ashok Bohra, Aged 35 Year, 301 Modi Arcade, Chopasani Road, Near Bombay Motors Chouraha, Jodhpur (Raj.)

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Nathuram Godara S/o Ruparam Godara, B/c Godara, R/o Village And Post Dawal, Tehsil Sanchore, Distt. Jalore (Raj.)

----Respondents

For Appellant(s) : Mr. Gourav Khatri For Respondent(s) : Mr. Dinesh Vishnoi

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 dishnoured

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 41-Ashutosh/-

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