Chudiya Ram vs Pankaj Soni (2023/Rjjd/015532)
2023 Latest Caselaw 4720 Raj

[2023/RJJD/015532]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 42/2023

Chudiya Ram S/o Sh. Ramchandra, Aged About 66 Years, Mehtab Colony, 2 S.t.r., Gharsana, Teh. Gharsana, Teh. Gharsana, Dist. Sriganganagar (Raj.).

----Appellant Versus

1. Pankaj Soni S/o Dharampal, W.no. 2, Amar Colony, Inside Gali Situate Opp. Shiv Mandir Corner House Nai Mandi Gharsana Working Place/ Business Address Jagdamba Jewelers Main Market Nai Mandi Gharsana Dist. Sri Ganganagar

2. State Of Rajasthan, Through P.P.

----Respondents

For Appellant(s) : Mr. K.L. Bansal For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

16/05/2023

1. The defect pointed out by the office is overruled.

2. 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 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.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 93-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)