Krishan Kumar vs Madhu Bala
2023 Latest Caselaw 5777 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR S.B. Crml Leave To Appeal No. 178/2020 Krishan Kumar

----Appellant Versus Madhu Bala

----Respondent

For Appellant(s) : Mr. Rahul Balan For Respondent(s) : Mr. Ratish Bhatnagar

HON'BLE MR. JUSTICE FARJAND ALI Order 10/08/2023

1. Heard on application under Section 5 of the Limitation Act. It

is contended that after the judgment of acquittal has been

passed due to outbreak of pandemic Covid-19, a complete

lock-down has been imposed which remained in vogue for a

long and that has been a reason behind non-filing of the

leave petition before this Court within stipulated period.

2. Considering the ground, the application is allowed.

3. 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.

4. 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.

5. Office to proceed.

(FARJAND ALI),J 117-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)