Suresh Mali vs Mohan Lal (2023/Rjjd/013093)
2023 Latest Caselaw 3943 Raj

[2023/RJJD/013093]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 182/2018

Suresh Mali S/o Shri Thakra Ram, By Caste Mali, R/o Baldev Nagar, Barmer District Barmer.

----Appellant Versus Mohan Lal S/o Shri Nimba Ram, By Caste Mali, Resident Of Maliyo Ki Piyau Shivkar, Barmer, District - Barmer.

                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Kuldeep Singh
                                   For Respondent(s)          :    -

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 45-Pramod/-

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