M/S New Friends Goods Carrier ... vs State Of Rajasthan ...
2023 Latest Caselaw 4478 Raj

[2023/RJJD/014778]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 110/2021 M/s New Friends Goods Carrier (Proprietor Firm), Through Its Proprietor Sampat Lal Veerval S/o Kalu Ram Veerval, Aged About 40 Years, R/o 111/c, Housing Board Colony, Pratap Nagar, Udaipur, District Udaipur.

----Appellant Versus

1. State of Rajasthan, Through PP

2. Ankit Road Carrier, National Highway No.76, Pindwara Road, Debari, Udaipur, District Udaipur.

3. Rajendra Singh S/o Rampat Choudhary, Proprietor Of M/s Ankit Road Carrier, Resident Of Village Gunjasari, Tehsil Bhadra, District Hanumangarh.

----Respondents

For Appellant(s) : Mr. Surendra Singh Shaktawat For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

11/05/2023

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

a cheque was allegedly given by the accused-respondents to the

petitioner, which upon presentation got dishonoured owing to

reason of insufficiency of funds in the account of the accused-

respondents. 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 81-AnilKC/-

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