Bhikaram Bhati vs State Of Rajasthan ...
2023 Latest Caselaw 8832 Raj

[2023:RJ-JD:36624]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Crml Leave To Appeal No. 296/2023

Bhikaram Bhati S/o Shri Shanker Lal, Aged About 54 Years, B/c Ganchi R/o Plot No. 38 Gali No. 1 Milkman Colony At Present 99 A Amrit Vihar 2Nd Phase Sobhawato Ki Dhani Pal Road Jodhpur

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Rajendra Karnani S/o Babulal Maheshwari, R/o 168 Ma-

heshwari Colony Khetanadi Mandor Jodhpur

----Respondents

For Appellant(s) : Mr. Siddharth Mewara For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

30/10/2023

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

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 73-divya/-

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