Khushal Panchori vs Dilip Kumar Nagda ...
2023 Latest Caselaw 2946 Raj

[2023/RJJD/009779]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 72/2023

Khushal Panchori S/o Sh. Mangal Ji Panchori, Aged About 60 Years, Jain Mandir Ke Pass, Partapur, Teh. Gadi Distt. Banswara (Raj.).

----Appellant Versus Dilip Kumar Nagda S/o Sh. Nanchand Nagda, B/c Jain, R/o Teh. Ofice Ke Samne, Gadi, Post Gadi Teh. Gadi, Dist. Banswara.

----Respondent

For Appellant(s) : Mr. Shubham Chouhan for Mr. Kaushal Gautam For Respondent(s) : Mr. Mohd. Javed Gauri, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

12/04/2023

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 73-AnilKC/-

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