M/S. Barkati Works vs State Of Rajasthan ...
2023 Latest Caselaw 8080 Raj

[2023:RJ-JD:33207]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 272/2023

M/s. Barkati Works, Through Proprietor Shamshudeen S/o Shri Munirdeen, Aged 40 Years, R/o House No. 137, Maulana Abdul Kalam Azad Nagar, Gangana Road, Jodhpur.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. M/s Tirupati Power Engineering, Through Proprietor Dinesh Mathur

3. Dinesh Mathur S/o Shri Kishan Raj, R/o 15/267, Choupasni Housing Board, Jodhpur.

----Respondents Connected With S.B. Crml Leave To Appeal No. 273/2023 M/s. Barkati Works, Through Proprietor Shamshudeen S/o Shri Munirdeen, R/o House No. 137, Maulana Abdul Kalam Azad Nagar, Gangana Road, Jodhpur.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Veena Mathur W/o Shri Dinesh Mathur, R/o 15/267, Chopasani Housing Board, Jodhpur.

----Respondents

For Appellant(s) : Mr. Firoz Khan For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

06/10/2023

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

a cheque was allegedly given by the accused-respondents to

the petitioner, which upon presentation got dishonoured

[2023:RJ-JD:33207] (2 of 2) [CRLLA-272/2023]

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 applications seeking leave to appeal

are allowed. The memo of leave to appeal applications shall

be treated and registered as an appeal.

3. Office to proceed.

(FARJAND ALI),J 44-Taruna/-

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