Chandra Shekhar vs Yunush Chipa (2023/Rjjd/017262)
2023 Latest Caselaw 5337 Raj

[2023/RJJD/017262]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 38/2021

Chandra Shekhar S/o Shri Ram Chandra Goran, Aged About 35 Years, By Caste Harijan, R/o Bapu Colony, Uperla Pada, Harijan Basti, Chittorgarh, District Chittorgarh.

----Appellant Versus

1. Yunush Chipa S/o Shri Abdul Hafij Chipa, By Caste Musalman, R/o Chipa Mohalla, Chandanpura, Rokadiya Ji Ki Haweli, Chittorgarh, District Chittorgarh.

2. State Of Rajasthan, Through P.p.

----Respondents

For Appellant(s) : Mr. Kuldeep Sharma For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

25/05/2023

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

account closed of the accused. 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.

3. Office to proceed.

(FARJAND ALI),J 66-AnilKC/-

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