Nitin Jain vs Rajendra Kumar ...
2023 Latest Caselaw 4481 Raj

[2023/RJJD/014767]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 540/2019

Nitin Jain S/o Hanuman Singh, Aged About 27 Years, By Caste Jat, R/o 120M, Vinoba Basti, District Sri Ganganagar.

----Appellant Versus Rajendra Kumar S/o Khanchand, By Caste Arora, R/o Ward No. 21, 63, Vinoba Basti, Beside Teimsy Beauty Parlor, District Sriganganagar.

----Respondent

For Appellant(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. Abhishek Purohit, AGA Mr. R.S. Makad

HON'BLE MR. JUSTICE FARJAND ALI

Order

11/05/2023

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 dishnoured

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 76-Ashutosh/-

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