Gehari Lal vs Mohd. Yunus (2023/Rjjd/008730)
2023 Latest Caselaw 2765 Raj

[2023/RJJD/008730]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 96/2020

Gehari Lal S/o Sh. Ganga Ram Mochi, Aged About 56 Years, Resident Of 3, Shastri Circle, Udaipur.

----Appellant Versus Mohd. Yunus S/o Sh. Mohd. Yusuf, Resident Of 171, O.t.c. Scheme, In Front Of Mullatalai Masjid, Udaipur.

                                                                                                        ----Respondent


                                   For Appellant(s)            :     Mr. Amit Vyas
                                   For Respondent(s)           :     -

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/04/2023

Upon perusal of the judgment impugned, it is revealing

that 3 cheques were allegedly given by the accused-respondent to

the petitioner, 2 of 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 51-Pramod/-

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