Hari Ram Choudhary vs Navratan (2023/Rjjd/008687)
2023 Latest Caselaw 2756 Raj

[2023/RJJD/008687]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 56/2023

Hari Ram Choudhary S/o Kesar Ram Choudhary, Aged About 70 Years, Jai Narayan Vyas Colony, Bikaner.

----Appellant Versus

1. Navratan S/o Poonamchand, Behind Lali Bai Bagichi, Near Raman Ji Nai House And Near Jivan Nath Bagichi, Nayashar Dist. Bikaner.

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Naresh Bishnoi For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/04/2023

Upon perusal of the judgment impugned, it is revealing

that 5 cheques were allegedly given by the accused-respondent to

the petitioner, which upon presentation got dishonoured owing to

reason of insufficiency of funds in the account of the accused.

There appears reasonable grounds to allow the petitioner to prefer

an appeal against the impugned judgment.

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.

Office to proceed.

(FARJAND ALI),J 58-Pramod/-

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