Mangi Lal Paliwal vs Lalit Sahu
2023 Latest Caselaw 5702 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 530/2019

Mangi Lal Paliwal S/o Shri Lehri Lal Paliwal, Aged About 45 Years, 115, Azad Nagar Housing Society, Sajjangarh Road, Mallatalai, Udaipur (Rajasthan).

----Appellant Versus

1. Lalit Sahu S/o Shri Kishan Lal Sahu, Sahu Rasgulla Bhandar, Hotel Green View Wali Gail, Near Haryali Restaurant, Rmv Road, Gulab Bag Road, Udaipur (Rajasthan).

2. State Of Rajasthan, Through P.P.

----Respondents

For Appellant(s) : Ms. Anju Gurjar For Respondent(s) : Mr. M. Khan, P.P.

Mr. Jeetender Singh Khichi

HON'BLE MR. JUSTICE FARJAND ALI Order 07/08/2023

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 60-divya/-

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