Baburam vs Santlal (2023/Rjjd/016989)
2023 Latest Caselaw 5220 Raj

[2023/RJJD/016989]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 499/2019

Baburam S/o Shri Ramsevak, Aged About 80 Years, B/c Nai, R/o Ward No. 6, Suratgarh, Tehsil Suratgarh, District Sri Ganganagar.

----Appellant Versus Santlal S/o Shri Nanuram, B/c Swami, R/o Ward No. 11, Naya, Kalyan Bhumi Ki Dakshini Diwar Ke Chipte, Awasan Mandal Road, Suratgarh, Tehsil Suratgarh, District Sri Ganganagar.

----Respondent

For Appellant(s) : Mr. Hanuman Singh Mr. Bharat Singh Rathore

HON'BLE MR. JUSTICE FARJAND ALI

Order

24/05/2023

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. 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 60-divya/-

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