Baby vs Ram Lal (2023/Rjjd/016997)
2023 Latest Caselaw 5209 Raj

[2023/RJJD/016997]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 178/2022

Baby W/o Late Harsukh Ram, Aged About 45 Years, B/c Jat R/o Saran Nagar Banar Road Jodhpur Raj.

----Appellant Versus

1. Ram Lal S/o Late Mangaram, B/c Jat R/o Plot No. 76-77 Khasra No. 86/1 Ramdev Nagar Nandari Jodhpur Raj.

2. State Of Raj., Through Pp

----Respondents

For Appellant(s) : Mr. Ram Niwas For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order

24/05/2023

1. As per office report, power has been filed on behalf of the

respondent No.1, thus, service is complete.

2. 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. There seems

reasonable grounds to allow the petitioner to prefer an appeal

against the impugned judgment.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 67-divya/-

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