Sattar Khan vs Hanuman Ram (2023/Rjjd/012033)
2023 Latest Caselaw 3654 Raj

[2023/RJJD/012033]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 227/2020

Sattar Khan S/o Rawat Khan, Aged About 45 Years, B/c Muslim, R/o Nimodh, Tehsil Didwana, Dist. Nagour.

----Appellant Versus

1. Hanuman Ram S/o Salag Ram, R/o Kerap, Tehsil Didwana, Dist. Nagour.

2. State of Rajasthan, through PP

----Respondents

For Appellant(s) : Mr. Imran Khan, through V.C. For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

26/04/2023

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 dishonored

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.

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 29-Ashutosh/-

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