Chandra Prakash vs Sunil Rao (2023/Rjjd/016435)
2023 Latest Caselaw 4951 Raj

[2023/RJJD/016435]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 260/2019

Chandra Prakash S/o Late Suraj Prakash, Aged About 31 Years, By Caste Rajput, Resident Of Inside Bheru Bagh Jain Mandir, Near Mahaveer Complex, Sardarpura, Jodhpur

----Appellant Versus Sunil Rao S/o Ramesh Kumar Rao, 25 F 20, Chopasni Housing Board, Jodhpur

----Respondent

For Appellant(s) : Mr. Himanshu Maheshwari For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

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 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 58-Ashutosh/-

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