Shaitan Singh vs Nema Ram Sen
2023 Latest Caselaw 3594 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 125/2019 Shaitan Singh

----Appellant Versus Nema Ram Sen

----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. Gaurav Singh, P.P.

Mr. J.V.S. Deora for R.2

HON'BLE MR. JUSTICE FARJAND ALI Order 25/04/2023

Mr. J.V.S. Deora, Advocate has filed power on behalf of

respondent No.2. Hence, service is complete.

Heard.

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. A

complaint came to be submitted within the prescribed period and

after trial the respondent has been acquitted of the charges. Thus,

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 46-AnilKC/-

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