Devratan Derasari vs Rajkumar
2023 Latest Caselaw 3290 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 161/2021

Devratan Derasari

----Appellant Versus Rajkumar

----Respondent

For Appellant(s) : Hari Shanker Shrimali For Respondent(s) : Mr. Gaurav Singh, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/04/2023

A perusal of the judgment impugned is revealing the fact

that a cheque of Rs.5,00,000/- was allegedly given by the

respondent to the petitioner which upon presentation to the bank

got returned with the information that the cheque was

dishonoured due to insufficiency of fund 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-divya/-

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