Mahaveer Jain vs State Of Rajasthan ...
2023 Latest Caselaw 8833 Raj

[2023:RJ-JD:36629]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Crml Leave To Appeal No. 295/2023

Mahaveer Jain S/o Late Shri Munnalal Ji Jain, Aged About 44 Years, Owner Of M/s Mahaveer Steel Centre, B/c- Jain, R/o- Vil- lage Balesar, Tehsil Shergarh District Jodhpur.

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Omaram S/o Padamaram, Director- Mitashi Trademart Limited At J.m. Tower, Village Balesar, Tehsil Shergarh Jodhpur R/o- Village Gopalsar (Devgarh) Tehsil Shergarh District Jodhpur.

----Respondents

For Appellant(s) : Mr. Narendra Singh For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order

30/10/2023

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

cheques were 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 72-divya/-

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