Ambalal vs Vinod (2023/Rjjd/015819)
2023 Latest Caselaw 4749 Raj

[2023/RJJD/015819]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 94/2023

Ambalal S/o Sh. Jivaji Labana, Aged About 49 Years, Mada, P.s. Ramsagda, Dist. Dungarpur (Raj.).

----Appellant Versus

1. Vinod S/o Bhogilal Kalal, Dungarpur, Firm Hardik Auto Parts, Shastri Colony, Before Rajmandir, Main Road, P.s. Kotwali, Dist. Dungarpur (Raj.)

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Jitendra Singh Rathore For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

17/05/2023

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

account of the accused being closed. 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 234-AnilKC/-

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