Rajendra Sankhi vs Mohammad Hussain ...
2023 Latest Caselaw 4183 Raj

[2023/RJJD/013753]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 88/2022

Rajendra Sankhi S/o Shri Sevaram Sankhi, Aged About 41 Years, R/o House No.3/136, Old Housing Board Colony, Suratgarh, District Sri Ganganagar.

----Appellant Versus Mohammad Hussain S/o Shri Sikander Khan, R/o Ward No. 12, Teli Mauhalla, Suratgarh, District Sri Ganganagar.

----Respondent

For Appellant(s) : Mr. RC Joshi

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/05/2023

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 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 61-divya/-

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