Allanoor Khan vs Komal @ Moomal ...
2023 Latest Caselaw 4719 Raj

[2023/RJJD/015577]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 92/2023

Allanoor Khan S/o Haji Gulam Rasool, Aged About 67 Years, R/o Village Dukosi Basni Road, Tehsil And District Nagaur.

----Appellant Versus Komal @ Moomal D/o Mangi Lal, R/o Navera Tehsil Tinwari, District Jodhpur At Present Residing At Heerji Jakhad Ka Jhaar Near Banshi Sargara House, Bawdi, Tehsil Bawdi, District Jodhpur.

----Respondent

For Appellant(s) : Mr. Jamvant Gurjar For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

16/05/2023

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 dishonored owing to

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 259-AnilKC/-

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