Omprakash vs State Of Rajasthan ...
2023 Latest Caselaw 4946 Raj

[2023/RJJD/016453]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 164/2022

Omprakash S/o Shri Shankarlal Ji, Aged About 79 Years, B/c Soni R/o Sonaro Ka Bas Moti Chowk Jodhpur Proprietor Shri Om Jewelrs Address Mardiya Hospital Ke Niche Moti Chouk Jodhpur

----Appellant Versus

1. State Of Rajasthan, Through Pp Rajasthan High Jodhpur

2. Shri Narendra Bhati S/o Shri Heeralal Bhati, R/o Nagauri Gate Ke Ander Police Chouki Ke Samne Jodhpur

----Respondents

For Appellant(s) : Mr. Bharat Boob For Respondent(s) : Mr. A. R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

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 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 69-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)