Mahendra Kumar vs Bheemraj Prajapat
2023 Latest Caselaw 2895 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 198/2021

Mahendra Kumar

----Appellant Versus Bheemraj Prajapat

----Respondent

For Appellant(s) : Mr. M.S. Rajpurohit For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/04/2023

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 dishonored owing to

reason of 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.

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-Ashutosh/-

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