Gopal Lal vs Ratni Devi (2023/Rjjd/013246)
2023 Latest Caselaw 3970 Raj

[2023/RJJD/013246]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 402/2018

Gopal Lal S/o Shri Deva Ji, Aged About 30 Years, By Caste Meena, Resident Of Chamti Khera, Chittorgarh

----Appellant Versus Ratni Devi W/o Shri Kailash Chandra, By Caste Lohar, Resident Of Shiv Colony In Front Of Shiv Vatika Rolaheda Road, Chanderiya, Dist. Chittorgarh

----Respondent

For Appellant(s) : Mr. S.L. Jain For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. Umesh Kant Vyas

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 35-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)