Adarsh Co-Operative Bank Ltd vs Jagdish Bahti ...
2023 Latest Caselaw 3913 Raj

[2023/RJJD/013034]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 388/2018

Adarsh Co-Operative Bank Ltd, Branch Pali Marwar (Raj)

----Appellant Versus

1. Jagdish Bahti, S/o Chainaram Bhati , 24,paliwalon Ka Baas, Village Pali Distt. Pali (Raj)

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Dr. Jaya Dadhich For Respondent(s) : Mr. Gaurav Singh, P.P.

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 "Opening Balance Insufficient" 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 54-Pramod/-

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