Sursen Singh vs Poona Ram Kumawat ...
2023 Latest Caselaw 4722 Raj

[2023/RJJD/015393]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 170/2019 Sursen Singh S/o Sh. Triveni Singh, Aged About 62 Years, B/c Rajput , R/o H.no. 588, Rajendra Nargar Extension Bhangesar Road, Pali Distt. Pali (Raj.)

----Appellant Versus

1. Poona Ram Kumawat S/o Late Gokul Ram Prajapat, C/o Bhaktavar Singh , B/c Kumawat , R/o Opp. Radha Krishna Temple , Main Bhangesar Road , Rajendra Nagar Extension , Pali, Distt. Pali (Raj.)

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Yogesh Sharma For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI Order 16/05/2023

1. Notice of respondent No.1 is awaited.

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 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.

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. The opportunity of hearing shall be

given to the respondent at an appropriate stage.

4. Office to proceed.

(FARJAND ALI),J 22-AnilKC/-

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