Ganshyam vs State Of Rajasthan ...
2023 Latest Caselaw 5213 Raj

[2023/RJJD/016998]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 265/2022

Ganshyam S/o Shri Gokulchand Ji, Aged About 52 Years, B/c Soni R/o 12/267 Choupasani Housing Board Jodhpur

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Gopilal S/o Shri Manaji Dangi, Purohit Ki Mandari Road Number 4 Makan No. 66 U I T Colony Udaipur

----Respondents

For Appellant(s) : Mr. Likma Ram Upadhyaya For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

24/05/2023

1. Upon perusal of the judgment impugned, it is revealing that

three cheques were 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. 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 68-divya/-

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