Kishan Lal vs Mohdmmad Khalid ...
2023 Latest Caselaw 4303 Raj

[2023/RJJD/014163]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 210/2020 Kishan Lal S/o Leelu Ram, Aged About 53 Years, By Caste Regar, R/o Ward No. 18, Mohalla Regran, Tara Nagar, District Churu (Raj.).

----Appellant Versus

1. Mohdmmad Khalid S/o Safi Mohammad, By Caste Kasai (Tanwar), R/o Ward No. 14, Khiyali Mohalla (Kasaiyo Ka Mohalla), Tara Nagar, District Churu (Raj.).

2. State of Rajasthan, Through P.P.

----Respondents

For Appellant(s) : Mr. Deepak Bansal For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Hinglaj Dan Charan

HON'BLE MR. JUSTICE FARJAND ALI Order 09/05/2023

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 50-AnilKC/-

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