Firm Agrawal Motors vs State Of Rajasthan ...
2023 Latest Caselaw 4945 Raj

[2023/RJJD/016456]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 197/2022

Firm Agrawal Motors, Shop No. 4/10 Sukhadia Shopping Centre Sri Ganganagar, Through Proprietor, Sudha Bansal W/o Shri Nandlal Bansal Aged 56 Years, R/o 2-C-12 Tu Sukhadia Nagar, Sri Ganganagar.

----Appellant Versus

1. State Of Rajasthan, Through PP

2. M/s Neelam Motors, 4/97 Sukhadia Shopping Centre, Shri Through Proprietor Nitesh Upwe Vahja @ Lovely

3. Nitesh Upweja S/o Ramesh Kumar Upveja, R/o 6-P-30 Jawahar Nagar, Sriganganagar, At Present R/o Sajnay Colony, Sriganganagar.

----Respondents

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

HON'BLE MR. JUSTICE FARJAND ALI Order 19/05/2023

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 returned with a

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 70-Ashutosh/-

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