Jagdish Prasad vs Dhyanchand
2023 Latest Caselaw 5753 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Crml Leave To Appeal No. 326/2022

Jagdish Prasad S/o Ganesha Ram, Aged About 51 Years, W.no. 07, Nohar, Teh. Nohar Dist. Hanumangarh.

----Appellant Versus Dhyanchand S/o Dhrampal, Mothsara, Teh. Bhadra Dist. Hanu- mangarh. At Present Residing Durga Colony, W.no. 1 Near Gaushala, Tenant In House Of Nathuram Soni Nohar, Teh. Nohar Dist. Hanumangarh.

                                                                ----Respondent


For Appellant(s)          :    Mr. Ganga Ram
For Respondent(s)         :    -

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/08/2023

1. Learned counsel for the petitioner is permitted to attach the

welfare stamp during the course of the day in the Court room

itself. The needful has been done. Now, the defect has been

removed.

2. Office to proceed.

3. Heard.

4. 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 in-

sufficiency 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 of 2) [CRLLA-326/2022]

5. 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.

6. Office to proceed.

(FARJAND ALI),J 183-divya/-

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