Goma Ram vs Gumna Ram Choudhary ...
2023 Latest Caselaw 4424 Raj

[2023/RJJD/014493]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 36/2021

Goma Ram S/o Navla Ram, Aged About 41 Years, B/c Jat, R/o Near Pili Tanki, Bhagat Ki Kothi, Jodhpur.

----Appellant Versus

1. Gumna Ram Choudhary S/o Sh. Chetan Ram Choudhary, C/o Rajendra Kumar S/o Sh. Madan Lal, R/o 5-C-113, Kudi Housing Board, Jodhpur.

2. State, Through PP

----Respondents

For Appellant(s) : Mr. Bhagat Dadhich For Respondent(s) : Mr. Yashpal Singh on behalf of Mr. M.S. Rajpurohit

HON'BLE MR. JUSTICE FARJAND ALI Order

10/05/2023

1. Upon perusal of the judgment impugned, it is revealing that

two cheques of Rs. 1,00,000/- and the other of Rs.1,00,000/-

were 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 29-divya/-

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