Kamlesh Wadhwani vs Mohit Sachdeva ...
2023 Latest Caselaw 3911 Raj

[2023/RJJD/013010]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 245/2022

Kamlesh Wadhwani S/o Hundaldas Wadhvani, Aged About 22 Years, R/o 22 Balaji Marg Ram Nagar Bidla Public School Road Jodhpur

----Appellant Versus

1. Mohit Sachdeva S/o Shri Murlidhar, R/o 4-D-8 Pratapnagar Jodhpur

2. State Of Rajasthan-State, Through Pp

----Respondents

For Appellant(s) : Mr. Gopal Singh Rajpurohit For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

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

reason of insufficiency of funds in the account of the accused.

There appears 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 68-Pramod/-

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