Jawarilal Bhati vs Manju Soni (2023/Rjjd/014205)
2023 Latest Caselaw 4335 Raj

[2023/RJJD/014205]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 127/2022

Jawarilal Bhati S/o Lt. Sh. Ramchandra Bhati, Aged About 73 Years, B/c Ghanchi, R/o Milk Man Colony, Pal Road, Jodhpur.

----Appellant Versus Manju Soni W/o Sh. Nandkishore Soni, H.no. 55, Rai Colony, Opp. G.d. Memorial School, Masuriya, Jodhpur.

----Respondent

For Appellant(s) : Mr. Vikas chouhan For Respondent(s) : Mr. A.R. Choudhary, 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 57-AnilKC/-

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