Ghanshyam vs Smt. Roshan Ara ...
2023 Latest Caselaw 5127 Raj

[2023/RJJD/016658]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 325/2022

Ghanshyam S/o Sh. Hukmi Chand Bardwar, Aged About 48 Years, H.no. 02, Shastri Circle, Udaipur.

----Appellant Versus Smt. Roshan Ara W/o Sharafat Hussain, H.no. 96, Ganeshnagar, Payada, Dist. Udaipur.

----Respondent

For Appellant(s) : Mr. Hemank Vaishnav for Mr. Love Jain For Respondent(s) : Mr. A.R. Choudhary, P.P.

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 68-AnilKC/-

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