Amandeep Kaur vs Jasvinder Singh
2023 Latest Caselaw 5566 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 166/2019

Amandeep Kaur W/o Sh. Gursewak Singh, Aged About 45 Years, B/c Jat, Sikh, R/o Ward No 17, Anoopgarh, Tehsil Anoopgarh, Distt. Sri Ganganagar (Raj.)

----Appellant Versus Jasvinder Singh S/o Sh. Charan Singh, B/c Kamboj Sikh, Proprietor M/s Sant Ishar Singh Memorial Company Near Preeti Palace Anoopgarh, Tehsil Anoopgarh, Distt. Sri Ganganagar (Raj.)

----Respondent

For Appellant(s) : Mr. G.D. Mashal For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI Order

03/08/2023

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. 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 25-Ashutosh/-

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