Anop Singh vs State Of Rajasthan ...
2023 Latest Caselaw 7989 Raj

[2023:RJ-JD:32857]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 268/2023 Anop Singh S/o Hari Singh, Aged About 47 Years, R/o- Digor,tehsil Marwar Junction, District Pali, At Present Society Nagar, Pali.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Ganpat Singh Rawat Rajput S/o Tej Singh Rawat Rajput, R/o- 192 Sardar Patel Nagar, Pali Other Address, Village Taal, Post Lasani, District Rajsamand.

----Respondents

For Appellant(s) : Mr. Narendra Rajpurohit For Respondent(s) : Mr. Aneesh Bhurat, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

05/10/2023

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 30-Taruna/-

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