Sunil Kumar vs Sardari Lal (2023/Rjjd/017001)
2023 Latest Caselaw 5208 Raj

[2023/RJJD/017001]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 277/2022

Sunil Kumar S/o Rajendra Kumar, Aged About 31 Years, R/o Sakalp Chaching Centre Ke Samne Bus Stand Purani Abadi Sri Ganganagar

----Appellant Versus Sardari Lal S/o Pabhu Dayal, R/o Ward No. 7 Jetsar (Assistant Employee Krishi Upaj Mandi Samiti Jetsar Dist. Sri Ganganagar)

----Respondent

For Appellant(s) : Mr. Jitendra Ojha

HON'BLE MR. JUSTICE FARJAND ALI

Order

24/05/2023

1. Upon perusal of the judgment impugned, it is revealing that

three cheques of Rs.65,000/- and the others of Rs.1,00,000/- and

of Rs.50,000/- were 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. 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 69-divya/-

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