Mahesh Ashiya vs State Of Rajasthan ...
2023 Latest Caselaw 4422 Raj

[2023/RJJD/014502]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 147/2021

Mahesh Ashiya S/o Sh. Pabudan Ashiya, Aged About 51 Years, Gram Bassi, Post Vayad, Teh. Rohat, Dist. Pali.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Dharmendra Dave Jayand S/o Mangi Lal Adopted S/o Sh.

Kana Ram, B/c Brahmin, At Present Ldc, Office Of Executive Engineer, Phed Office, Near Narsingh Cinema, Pali.

----Respondents

For Appellant(s) : Mr. Vivek Sharma on behalf of Mr. Vishal Sharma For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order

10/05/2023

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 31-divya/-

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