Rameshwar Singh Bhati vs Chand Shah
2023 Latest Caselaw 6124 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 197/2023

Rameshwar Singh Bhati S/o Lt. Sh. Mohan Singh Bhati, Aged About 70 Years, B/c Rajput, R/o 253 Bhati Sadan, Bagar Chowk, Jodhpur.

----Appellant Versus

1. Chand Shah S/o Sh. Akbar Shah, B/c Musalman, R/o Opp.

Petrol Pump Wali Gali, Behind Dhapi Marble, Ramjan Ji Ka Hatha, Banar Road, Jodhpur.

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Om Prakash For Respondent(s) : Mr. M. Khan, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

19/08/2023

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 31-divya/-

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