Ravindra Kumar vs Sukhchain Singh ...
2023 Latest Caselaw 4810 Raj

[2023/RJJD/015854]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 195/2020

Ravindra Kumar S/o Sh. Shantiswroop, Aged About 46 Years, R/ o Ward No. 08, Raisinghnagar, District Sri Ganganagar (Rajasthan).

----Appellant Versus Sukhchain Singh S/o Shri Mehendra Singh, R/o 79 Np, Post 75 Via Bishanpura, Tehsil Raisinghnagar, District Sri Ganganagar (Raj).

----Respondent

For Appellant(s) : Mr. Navneet Poonia For Respondent(s) : Mr. HR Chawla

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 owing to

insufficiency of funds in the account of the accused. 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.

[2023/RJJD/015854] (2 of 2) [CRLLA-195/2020]

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 61-divya/-

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