Prahlad Sharma vs State Of Rajasthan
2023 Latest Caselaw 5564 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 145/2023

Prahlad Sharma S/o Lt. Ghanshyam Das Sharma, Aged About 41 Years, R/o W.no. 16 Harkhaniyon Ka Baas Deshnok Teh. And Dist. Bikaner.

----Appellant Versus

1. State Of Rajasthan, Through PP

2. Pawan Joshi S/o Ghanshyam Joshi, R/o W.no. 15 Harkhaniyon Ka Baas Deshnok Teh. And Dist. Bikaner.

----Respondents

For Appellant(s) : Mr. Rishabh Handa For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/08/2023

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 dishonoured

owing to "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

28-Ashutosh/-

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