Shudha Bansal vs State Of Rajasthan ...
2023 Latest Caselaw 4580 Raj

[2023/RJJD/014908]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 196/2022

Shudha Bansal W/o Sh. Nandlal Bansal, Aged About 56 Years, R/ o 2-C-12 Sukhadiya Nagar Sri Ganganagar Raj. Through Proprietor Agarwal Motors Sriganganagar

----Appellant Versus

1. State Of Rajasthan, Through PP

2. M/s Neelam Motors, 4/97 Sukhadiya Shoping Center Through Proprietor Nitesh Upweja @ Lavoly

3. Nitesh Upweja @ Lovely S/o Ramesh Kumar Upweja, 6-P-

30 Jawahar Nagar Sriganganagar At Present R/o 09 Sanjay Colony Sriganganagar

----Respondents

For Appellant(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI Order

12/05/2023

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 with

remark of "exceed arrangement". 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 76-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)