M/S Jadiya Panna Lal Kari Lal vs State And Anr (2023/Rjjd/016996)
2023 Latest Caselaw 5219 Raj

[2023/RJJD/016996]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 152/2022

M/s Jadiya Panna Lal, Kari Lal, Through Narayan Lal Srimal, Sri Jay Ganga Comlex, Near Tehsil Circle, Tehsil & District - Dungarpur. (Raj.) ----Appellants Versus

1. State of Rajasthan, Through P.P.

2. Praveen Kumar S/o Kari Lal Soni, Dungarpur, at present Firm Praveen Kumar Kari Lal, Near Shamla Ji Temple, Shamla Ji, District - Sabarkantha, Gujrat. ----Respondents

For Appellant(s) : Mr. R.S. Mankad For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. Jitendra Ojha

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 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 66-divya/-

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