H.D.F.C. Bank Ltd vs State (2023/Rjjd/016976)
2023 Latest Caselaw 5217 Raj

[2023/RJJD/016976]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 204/2019

H.d.f.c. Bank Ltd, Registered Office, Hdfc Bank House Senapati Bapat Marg, Lower Parel (West), Mumbai- 400 013 And Branch Office, Basni, Jodhpur Represented By Its Authorized Signatory/assistant Manager (Legal), Shri Manoher Singh Rathore S/o Shri Bhagirath Singh Rathore, Age About 33 Years, C/o 155/156, Rathi Chamber, Basni Branch, Jodhpur.

----Appellant Versus

1. State, Through Pp

2. Kana Ram Vishnoi S/o Sh. Faglu Ram Vishnoi, B/c Vishnoi, R/o Village Post Mogra, Teh. Luni, Dist. Jodhpur.

----Respondents

For Appellant(s) : None Present For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

24/05/2023

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

insufficiency of opening balance. 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 54-divya/-

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