Yogesh Pareek vs Rekha Atal (2023/Rjjd/014203)
2023 Latest Caselaw 4304 Raj

[2023/RJJD/014203]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 274/2022 Yogesh Pareek S/o Sh. Govind Narayan Pareek, Aged About 38 Years, B/c Pareek, R/o 9-F-6, Tilak Nagar, P.s. Bhimganj, Bhilwara (Raj.).

----Appellant Versus

1. Rekha Atal W/o Sh. Navneet Atal D/o Sh. Prahlad Rai Kabra, D-177, Sanjay Colony, House Of Shyam Sundar Ji Atal, Inside Street In Front Of Old Pnb, P.s. Subhash Nagar, Bhilwara. At Present R/o Behind Temple At P.s. Kotri (Of Dhaniyon), Dist. Bhilwara.

2. State, through PP

----Respondents

For Appellant(s) : Mr. Pranav Bhardwaj for Mr. Sanjay Nahar For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

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 63-AnilKC/-

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