Sattar Khan vs Hanuman Ram (2023/Rjjd/014840)
2023 Latest Caselaw 4479 Raj

[2023/RJJD/014840]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 224/2020

Sattar Khan S/o Rawat Khan, Aged About 45 Years, B/c Muslim, R/o Nimodh, Tehsil Didwana, Dist. Nagour.

---- Petitioner Versus

1. Hanuman Ram S/o Salag Ram, R/o Kerap, Tehsil Didwana, Dist. Nagour.

2. State, Through PP

----Respondents

For Petitioner(s) : Mr. N.K. Bohra For Respondent(s) : Mr. Abhishek Purohit, AGA

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 dishnoured

owing to reason of 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 79-Ashutosh/-

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