M.B. Industries vs Nisaar Mohammed ...
2023 Latest Caselaw 7993 Raj

[2023:RJ-JD:32864]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 264/2023

M.b. Industries, Through Proprietor Sandeep Dhidariya, Aged About 46 Years, F-269, M.i.a. Basni Second Phase, Jodhpur.

----Appellant Versus

1. Nisaar Mohammed S/o Ramjan Mohammed, R/o- Rajeev Gandhi Colony, Gali No. 3, Chandana Bhakar, Jodhpur.

2. The State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Vinay Shrivastava For Respondent(s) : Mr. Aneesh Bhurat, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/10/2023

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 "Payment stopped by Drawer" 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 26-Taruna/-

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