Kishan Lal vs Ashok Kumar (2023/Rjjd/014158)
2023 Latest Caselaw 4315 Raj

[2023/RJJD/014158]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 487/2019

Kishan Lal S/o Leelu Ram, Aged About 52 Years, By Caste Regar, R/o Ward N. 18, Mohalla Regran, Tara Nagar, District Churu (Raj.).

----Appellant Versus

1. Ashok Kumar S/o Dhanpat, By Caste Jangid, R/o Ward No. 19, Near House No. Sagarmal Saini Rashan Delar, Tara Nagar, District Churu (Raj.).

2. State of Rajasthan, through P.P.

----Respondents

For Appellant(s) : Mr. Deepak Bansal For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

Mr. Mudit Vaishnav

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 account being closed 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 45-AnilKC/-

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