Dropadi vs Vinod Kumari (2023/Rjjd/016638)
2023 Latest Caselaw 5083 Raj

[2023/RJJD/016638]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 327/2019

Dropadi W/o Bishan Das Ji, Aged About 56 Years, B/c Sindhi, R/o 117, Sindhi Colony, Pali (Raj.) Legal Representatives Of Hemant Kumar S/o Bishan Das Ji, B/c Sindhi, R/o 117, Sindhi Colony, Pali (Raj.) (Rajasthan).

----Appellant Versus Vinod Kumari W/o Shri Ram Pakash Ji Sharma, B/c Brahmin, R/o 74, Package Colony, Pali (Rajasthan).

----Respondent

For Appellant(s) : Mr. S.K. Joshi For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Dhan Raj Vaishnav

HON'BLE MR. JUSTICE FARJAND ALI

Order

23/05/2023

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 dishonoured owing to

insufficiency of funds in the account of the accused. Thus, 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 52-AnilKC/-

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