Rajesh Kumar vs Manak Chand (2023/Rjjd/013247)
2023 Latest Caselaw 4027 Raj

[2023/RJJD/013247]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 48/2019

Rajesh Kumar S/o Budha Ram, Aged About 50 Years, By Caste Valmiki, Resident Of In Front Of Nathusar Gate, Harijan Basti, Bikaner.

----Appellant Versus

1. Manak Chand S/o Bhanwar Lal, By Caste Valmiki, Resident Of Out Side Nathusar Gate, Near Kajaramji Ka Mandir, Harijan Basti, Bikaner.

2. Vimla W/o Manak Chand, By Caste Valmiki, Resident Of In Front Of Nathusar Gate, Near Kajaramji Ka Mandir, Harijan Basti, Bikaner.

----Respondents

For Appellant(s) : Ms. Sapna Vaishnav Mr. Prateek Surana For Respondent(s) : Mr. Abhishek Purhohit, AGA Mr. Vineet Dave Ms. Heli Pathak

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.

[2023/RJJD/013247] (2 of 2) [CRLLA-48/2019]

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 36-Ashutosh/-

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