Sarla Devi vs Chandrashekhar
2021 Latest Caselaw 12215 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 60/2021

Sarla Devi

----Appellant Versus Chandrashekhar

----Respondent

For Appellant(s) : Mr. Deepak Choudhary For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

04/08/2021

Heard.

Learned counsel for the appellant submits that the

cheque given by the respondent to the appellant was dishonored

with the remark of 'Funds Insufficient'. Counsel further placed

reliance on the judgment of the Apex Court passed in

Basalingappa v. Mudibasappa (2019) 5 SCC 418.

Considering the submissions made by counsel for the

appellant and overall facts and circumstances of the case, leave to

appeal is granted and the instant criminal leave to appeal be

treated as regular criminal appeal.

Issue bailable warrants in the sum of Rs.5,000/- to

secure the presence of accused respondent on 6.9.2021.

Call for the record.

(GOVERDHAN BARDHAR),J

Dheeraj/18

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