Babu Lal Somani vs Budha Ram (2023/Rjjd/014160)
2023 Latest Caselaw 4309 Raj

[2023/RJJD/014160]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 498/2019 Babu Lal Somani S/o Sri Ramrai Somani, Aged About 65 Years, By Caste Somani,r/o 124, Shakti Nagar, Near Nalanda School, Pali, Dist. Pali (Raj.).

----Appellant Versus Budha Ram S/o Sh. Hansaram, By Caste Meghwal, R/o Bhalelav, Tehsil Pali, Dist. Pali (Raj.).

----Respondent

For Appellant(s) : Mr. B.S. Sandhu For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Bhagat Dadhich

HON'BLE MR. JUSTICE FARJAND ALI Order 09/05/2023

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

reason of insufficiency of funds in the account of the accused and

the learned Special Chief Judicial Magistrate acquitted the accused

by giving the benefit of doubt after appreciation of evidence.

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 47-AnilKC/-

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