Mohammed Zakir vs Mohammed Sabbir
2023 Latest Caselaw 5500 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 49/2020

Mohammed Zakir S/o Shri Deen Mohammed, Aged About 35 Years, By Caste Vyapari Musalman, R/o Ganeshpura, Tehsil Deedwana District Nagaur.

----Appellant Versus Mohammed Sabbir S/o Fakir Mohammed, By Caste Vyapari Musalman, R/o Ward No. 2, Guljarpura Mohalla, Deeppura Road, Post Kuchaman City Tehsil Deedwana District Nagaur.

----Respondent

For Appellant(s) : Mr. Aditya Sharma

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/08/2023

1. 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 dishonoured owing to

insufficiency of funds in the account of the accused and due to

stop payment by the accused respondent. There seems reasonable

grounds to allow the petitioner to prefer an appeal against the

impugned judgment.

2. 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.

3. Office to proceed.

(FARJAND ALI),J 28-divya/-

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