Kailash Dan Charan vs Naresh Chanal
2023 Latest Caselaw 3288 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 47/2023

Kailash Dan Charan

----Appellant Versus Naresh Chanal

----Respondent

For Appellant(s) : Mr. Kunal Bishnoi

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/04/2023

Upon perusal of the judgment impugned, it is revealing that

two cheques of Rs. 40,000/- and the other of Rs.2,40,000/- were

allegedly given by the accused respondent to the petitioner, which

upon presentation to the bank got returned with the note that the

fund was insufficient in the account of the accused. Thus, there

appears reasonable ground 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 78-divya/-

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