Bhawani Shanker Dadhich vs Dashrath Rai Jaithaliya ...
2023 Latest Caselaw 4790 Raj

[2023/RJJD/015855]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 432/2019

Bhawani Shanker Dadhich S/o Bhanwani Shanker Dadhich S/o Sh. Udailal Dadhich, Aged About 53 Years, S/4/64, Pratap Nagar, Pansal Circle, Bhilwara (Raj.).

----Appellant Versus

1. Dashrath Rai Jaithaliya (Maheshwari) S/o Sh. Phoolchand Jaithaliya, B-157, Shastri Nagar Extension Scheme, Bhilwara, Presently Bank Manager, Punjab National Bank, Branch Panchsheel Nagar Apartment, Udaipur (Raj.).

2. Smt. Sushila W/o Sh. Dashrath Rai Jaithaliya (Maheshwari), B-157, Shastri Nagar Extension Scheme, Bhilwara.

                                                                    ----Respondents


For Appellant(s)               :    Mr. NK Rastogi
For Respondent(s)              :    Mr. Gaurav Singh, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

                                         Order

17/05/2023

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

two cheques of Rs.7,00,000/- and the other of Rs.6,00,000/- were

allegedly given by the accused-respondents to the petitioner,

which upon presentation got dishonoured with an endorsement of

"account closed". Thereafter, a notice was issued to the accused

respondents and a complaint was too filed as per the statutory

provision. The learned trial Court took cognizance of the offence

against the accused respondents. After a full fledged trial, the

learned trial Court acquitted the accused respondents, thus, there

[2023/RJJD/015855] (2 of 2) [CRLLA-432/2019]

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 59-divya/-

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