Babu Singh S/O Shri Jagadish Singh vs State Of Rajasthan
2022 Latest Caselaw 4199 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                            S.B. Criminal Miscellaneous (Petition) No. 5349/2022
                                   Babu Singh S/o Shri Jagadish Singh, Resident Of 113-B, Parvati
                                   Nagar, Bainad Road, Jothwara, Jaipur.
                                                                                                         ----Petitioner
                                                                         Versus
                                   1.       State Of Rajasthan, Through Public Prosecutor.
                                   2.       Chetan Das S/o Shri Chothamram, Resident Of 193,
                                            Riddhi-Siddhi Nagar, Bainad Road, Jothowara, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Pushpendra Singh For Respondent(s) : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE SUDESH BANSAL (V.J.) Order 16/06/2022

Counsel further submits that the cheque in question

was a blank cheque, as issued by the petitioner but the same was

subjected interpolation by the respondent while mentioning the

amount therein and thus, petitioner sought FLS report on the

aspect of the forgery in question. Counsel for petitioner further

submits that petitioner-accused has a right of defence and prayer

for sending the cheque to FSL is well within his right of defence,

which has wrongly been denied.

Issue notice to respondent No.2, returnable by four

weeks.

In the meanwhile, learned trial Court shall not pass any

final judgment in the present proceedings.

(SUDESH BANSAL), (V.J.)

CHANDAN /111

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