Onkar Nain vs State Of Rajasthan
2023 Latest Caselaw 2859 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Crml Leave To Appeal No. 202/2022 Onkar Nain

----Appellant Versus State Of Rajasthan and Anr.

----Respondent Connected With S.B. Crml Leave To Appeal No. 204/2022 Onkar Nain

----Appellant Versus State Of Rajasthan and Anr.

----Respondents

For Appellant(s) : Mr. Devender Singh Thind For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Baltej Singh

HON'BLE MR. JUSTICE FARJAND ALI Order 10/04/2023

The service of the bailable warrant has been effected.

Learned counsel Mr. Baltej Singh puts in appearance on

behalf of respondent No.2.

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

reason of 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.

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.

Office to proceed.

(FARJAND ALI),J 53-54 Ashutosh/-

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