Praveen Sankhala vs State Of Rajasthan
2023 Latest Caselaw 3601 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 46/2023

Praveen Sankhala

----Appellant Versus State of Rajasthan & Ors.

----Respondents

For Appellant(s) : Mr. Balveer Singh Rathore For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

25/04/2023

A perusal of the judgment impugned is revealing the fact

that a cheque of Rs.2,00,000/- was allegedly given by the

respondent to the petitioner in lieu of discharge of any legal debt

or liability which upon presentation to the bank got returned with

the information that the cheque was dishonoured due to

insufficiency of fund 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 54-KashishS/-

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