Rajendra Kumar vs State (2023/Rjjd/017685)
2023 Latest Caselaw 5409 Raj

[2023/RJJD/017685]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 378/2019

Rajendra Kumar S/o Shri Badal Chand, Aged About 45 Years, By Caste Ostwal, R/o 66-B, Ajeet Colony, Jodhpur (Raj.).

----Appellant Versus

1. State, Through P.p.

2. Mahaveer Chand S/o Late Badalchand, By Caste Osatwal, R/o 98, M.k.b. Nagar, 5 Cross, Street Chennai.

----Respondents

For Appellant(s) : Mr. Surendra Surana For Respondent(s) : Mr. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

26/05/2023

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. 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 44-divya/-

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