Khamu Ram vs State Of Rajasthan ...
2023 Latest Caselaw 6766 Raj

[2023:RJ-JD:27627]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 257/2018

Khamu Ram S/o Shri Khangar Ram, Aged About 45 Years, B/c Bishnoi R/o Bishnoiyo Ki Dhani , Jalali Ahicha , Tehsil And District Jodhpur , Raj.

----Appellant

Versus

1. State Of Rajasthan, Through Pp

2. Mahendra Singh S/o Shri Jalam, Aged About 40 Years, B/c Rajput , R/o Plot No 432,mohan Nagar 'b' , Bjs Colony , Jodhpur , Raj.

----Respondents

For Appellant(s) : Mr. B.L. Bishnoi For Respondent(s) : Mr. S.K. Bhati, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

02/09/2023

1. Service is complete.

2. 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 "mismatch of

signature of respondent" in the account of the accused. There seems

reasonable grounds to allow the petitioner to prefer an appeal against

the impugned judgment.

3. 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.

4. Office to proceed.

(FARJAND ALI),J

27-Taruna/-

Powered by TCPDF (www.tcpdf.org)