Manish vs Bharat Soni And Anr. ...
2023 Latest Caselaw 3968 Raj

[2023/RJJD/013218]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 207/2015

Manish S/o Madan Lal, By Caste Jain, Resident Of 59, Fatehpuriya Bas, Tehsil And District Pali.

----Appellant Versus

1. Bharat Soni S/o Babu Lal Soni, Resident Of Pali.

2. M/s. Komal Jewelers, 34, Rui Katla, Pali

----Respondents

For Appellant(s) : Mr. Ram Kishore For Respondent(s) : Mr. Gourav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/05/2023

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 dishnoured

owing to reason of 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.

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 24-Ashutosh/-

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