Adarsh Credit Co-Operative ... vs State And Anr (2023/Rjjd/015123)
2023 Latest Caselaw 4653 Raj

[2023/RJJD/015123]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 589/2017

Adrash Credit Co-Operative Society Limited, Head Office Sirohi Through Its Manager Recovery Mr. Dee, B/c Rajput, Branch Head Office, Palace Road, Sirohi, District- Sirohi Raj.

----Appellant Versus

1. The State Of Rajasthan Through Public Prosecutor.

2. Bhanwar Singh S/o Lumba Ji, R/o Village And Post Kivarli, Tehsil Abu Road, District Sirohi Rajasthan.

----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

15/05/2023

1. As per office report, notice of respondent No.2 received

unserved with report that he has passed away, thus, service is

complete.

2. 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.

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 24-divya/-

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