Dalip Kumar vs Dalveer Singh ...
2023 Latest Caselaw 4582 Raj

[2023/RJJD/014902]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 501/2019

Dalip Kumar S/o Mahavir Prasad, Aged About 30 Years, By Caste Nai, Resident Of Ward No. 3, Rawatsar, Tehsil Rawatsar District Hanumangarh.

----Appellant Versus Dalveer Singh S/o Mangtu Ram, By Caste Meghwal, Resident Of Bhompura District Hanumangarh (Raj.)

----Respondent

For Appellant(s) : Mr. Aneesh Bhadala 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 74-Ashutosh/-

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