Sohan Lal vs Siraj Khan (2023/Rjjd/016465)
2023 Latest Caselaw 5019 Raj

[2023/RJJD/016465]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 282/2022

Sohan Lal S/o Shankar Lal Keer, Aged About 37 Years, R/o Keero Ki Bhagal Magari Dist. Udaipur

----Appellant Versus Siraj Khan S/o Shri Saleem Khan Pathan, R/o Bantheda Ki Saray PS Dabok Dist. Udaipur

----Respondent

For Appellant(s) : Mr. Hemank Vaishnav

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 71-Ashutosh/-

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