M/S Pramod Singh Vinod Kumar vs M/S Kalgidhar Bricks Udhyog
2023 Latest Caselaw 4435 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 399/2019

M/s Pramod Singh Vinod Kumar

----Appellant Versus M/s Kalgidhar Bricks Udhyog & Anr.

----Respondent

For Appellant(s) : Mr. Kishan Lal Bansal For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/05/2023

1. The service upon the respondent is awaited since a long.

2. On going through the material available on record and the

judgment impugned, it is emanating that a cheque was allegedly

given to the petitioner in lieu of any legal debt of which, upon

presentation to the bank got dishonoured due to insufficiency of

funds in the account of the accused. Thereafter, a notice was

issued to the accused respondent within the prescribed limit and a

complaint too was filed as per the statutory provision. The learned

trial Court took cognizance of the offence against the accused

respondent. The substance of accusation was stated to the

accused. After a full fledged trial, the learned trial Court acquitted

the accused respondent by giving him benefit of doubt. Thus,

there appears reasonable and valid grounds to allow the petitioner

to prefer an appeal in this matter. It is felt appropriate to hear the

respondent on the point of admission of the appeal. As of now,

leave to appeal is granted.

(2 of 2) [CRLLA-399/2019]

3. 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.

4. Office to proceed.

(FARJAND ALI),J 23-divya/-

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