Adarsh Co-Operative Bank Limited vs State Of Rajasthan ...
2023 Latest Caselaw 7025 Raj

[2023:RJ-JD:28675]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 220/2021

Adarsh Co-Operative Bank Limited, Head Office At Teen Batti, Post Box No. 32, Sirohi- 307001 (Raj.). Through Its Dy. Manager Mr. Bhawani Singh Bhati S/o Mr. Padam Singh Ji Bhati, Aged About 40 Years, R/o A/39, Adarsh Nagar, Sirohi 307001 (Raj.).

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Mr. Rajkumar S/o Mr. Mohan Lal Tak, Surajpol, Near Taxi Stand, Pali (Raj.).

----Respondents

For Appellant(s) : Mr. Girish Kumar Sankhla For Respondent(s) : Mr. M. Khan, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

11/09/2023

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

Opening Balance Insufficient 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 85-divya/-

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