Rahul vs Moinudeen (2023/Rjjd/015838)
2023 Latest Caselaw 4806 Raj

[2023/RJJD/015838]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 58/2023

Rahul S/o Shri Ramesh Chand, Aged About 33 Years, R/o Near Post Office, Merta City, District Nagaur (Rajasthan)

----Appellant Versus

1. Moinudeen S/o Nasir, R/o Mochiyon Ka Mohalla, Merta City, Tehsil Merta, District Nagaur (Raj.)

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Ranjeet Khileri For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order

17/05/2023

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 with note that

the account is closed. Thereafter, a notice was issued to the

accused respondent and a complaint was too filed as per the

statutory provision. The learned trial Court took cognizance of the

offence against the accused respondent. After a full fledged trial,

the learned trial Court acquitted the accused respondent by giving

him benefit of doubt, thus, 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.

[2023/RJJD/015838] (2 of 2) [CRLLA-58/2023]

3. Office to proceed.

(FARJAND ALI),J 67-divya/-

Powered by TCPDF (www.tcpdf.org)