Sumer Singh vs State And Anr (2023/Rjjd/013961)
2023 Latest Caselaw 4268 Raj

[2023/RJJD/013961]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Crml Leave To Appeal No. 2/2018

Sumer Singh S/o Shri Vijay Singh, By Caste Rajput, R/o- Plot No.-143, New Colony, B.j.s., Jodhpur.

----Appellant Versus

1. State Of Rajasthan

2. Suresh Khinchi S/o Shri Mohan Lal Khinchi, By Caste Kalal, R/o- Street No.-10, Kalal Kila Road, Inside Nogori Gate, Jodhpur.

----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/05/2023

1. In a prosecution launched by the petitioner against the

respondent for the commission of offence under Section 138 of

the N.I. Act, the learned trial court after full-fledged trial acquitted

the accused-respondent.

2. 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 with a remark

"Required information not legible/correct". There appears

reasonable grounds to allow the petitioner to prefer an appeal

against the impugned judgment.

[2023/RJJD/013961] (2 of 2) [CRLLA-2/2018]

3. 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.

4. Office to proceed.

(FARJAND ALI),J 42-Pramod/-

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