Amit Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 4475 Raj

[2023/RJJD/014773]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 252/2022

Amit Kumar S/o Sh. Mahaveer Prasad, Aged About 42 Years, Radva, Teh. Rajgarh, Dist. Churu.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Ashok Kumar S/o Sh. Pratap Ram, Mandawa, Teh. Dhod, Dist. Sikar.

----Respondents

For Appellant(s) : Mr. Dharmendra Singh Gaur For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. Rohit Kaswan

HON'BLE MR. JUSTICE FARJAND ALI

Order

11/05/2023

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 account of the accused being closed. 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 88-AnilKC/-

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