Prakash Singh vs Dinesh Kumar (2023/Rjjd/017261)
2023 Latest Caselaw 5338 Raj

[2023/RJJD/017261]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 183/2020

Prakash Singh S/o Bhim Singh, Aged About 36 Years, B/c Rao, R/o Mandoli Nagar, Tehsil Jaswantpura, District Jalore.

----Appellant Versus

1. Dinesh Kumar S/o Veeraji, R/o Dantrai, Tehsil Reodar District Sirohi.

2. State, Through Pp

----Respondents

For Appellant(s) : Mr. S.K. Sainee For Respondent(s) : --

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

insufficiency of funds in the account 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 65-AnilKC/-

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