Ashok Kumar vs State (2023/Rjjd/016687)
2023 Latest Caselaw 5122 Raj

[2023/RJJD/016687]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 123/2019

Ashok Kumar S/o Sh. Ram Lal, Aged About 32 Years, B/c Jatiya , Prprietor Of M/s Arun Bardan Bhandar , 30 , Surajpole , Jatiyo Ka Bass, Pali , Tehsil And Distt. Pali

----Appellant Versus

1. State, Through Pp

2. Mohan Lal S/o Sh. Ram Lal Nawal, B/c Jatiya , R/o Mandirwala Bass, House No 63A , Bhadwasiya , Jodhpur , Tehsil And Distt. Jodhpur

----Respondents Connected With S.B. Crml Leave To Appeal No. 124/2019 Ashok Kumar S/o Ram Lal, Aged About 32 Years, B/c Jatiya, Prop Of M/s Arun Bardan Bhandar, 30, Surajpole, Jatiyo Ka Bas, Pali, Tehsil And District Pali

----Appellant Versus

1. State, Through Pp

2. Mohan Lal S/o Ram Lal Nawal, B/c Jatiya, R/o Mandirwala Bass, House No.63A, Bhadwasiya, Jodhpur, Tehsil And District Jodhpur

----Respondents

For Appellant(s) : Mr. Jagatveer Singh Deora For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Dilip Choudhary Ms. Tanya Chug

HON'BLE MR. JUSTICE FARJAND ALI

Order

23/05/2023

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

a cheque was allegedly given by the accused-respondent to the

[2023/RJJD/016687] (2 of 2) [CRLLA-123/2019]

petitioner, which upon presentation got dishonoured owing to

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.

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 48-49 divya/-

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