Ramesh Kumar Singh vs Leela (2023/Rjjd/014903)
2023 Latest Caselaw 4581 Raj

[2023/RJJD/014903]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 100/2021

Ramesh Kumar Singh S/o Shri Nar Singh Rajput, Aged About 34 Years, R/o Opp. Jain Temple, Udaipur, Marble Processors Samiti, Chitrakoot Nagar, Bhuwana, Udaipur.

----Appellant Versus Leela W/o Prabhu Lal Khateek, R/o E-226, Opp. Radaji Mandir, Chitrakoot Nagar, Bhuwana, Udaipur.

                                                                                                           ----Respondent


                                   For Appellant(s)               :     Mr. Deepak Menaria
                                   For Respondent(s)              :     --

HON'BLE MR. JUSTICE FARJAND ALI

Order

12/05/2023

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 75-Ashutosh/-

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