Kamlesh Kumar Verma vs Smt. Maya Devi ...
2023 Latest Caselaw 4305 Raj

[2023/RJJD/014161]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 544/2019

Kamlesh Kumar Verma S/o Shri Bherulal Verma, Aged About 39 Years, Jawahar Nagar, Bhilwara (Raj.).

----Appellant Versus Smt. Maya Devi W/o Shri Amar Singh Daroga, A-57, Rajput Colony, Subhash Nagar, Bhilwara (Raj.).

----Respondent

For Appellant(s) : Mr. Jog Singh For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. B.S. 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 and

payment stopped by the drawer. 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 48-AnilKC/-

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