Bhanwraram vs State (2023/Rjjd/014159)
2023 Latest Caselaw 4310 Raj

[2023/RJJD/014159]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 493/2019 Bhanwraram S/o Shri Udaram Ji, Aged About 46 Years, By Caste Jat, R/o Village Lalki, Tehsil Rohat, District Pali.

----Appellant Versus

1. State, through P.P.

2. Goparam S/o Shri Chhoga Ram, By Caste Patel, R/o Sawaipura, Tehsil Rohat, District Pali At Present Suraj Motors, Bas Stand, Rohat, Tehsil Rohat, District Pali, Rajasthan.

----Respondents

For Appellant(s) : Mr. P.R. Choudhary For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

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 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 46-AnilKC/-

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