Jaynarayan Sankhla vs Lalit Yadav (2023:Rj-Jd:32190)
2023 Latest Caselaw 7806 Raj

[2023:RJ-JD:32190]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 262/2023

Jaynarayan Sankhla S/o Late Shri Gopikishan Sankhla, Aged About 62 Years, R/o- 147, 148 1/1, Mogra Kalla, Opposite Jeet College, Pali Road, Jodhpur, Prop. Of Lotus Injitek Pet. Ltd..

----Appellant Versus

1. Lalit Yadav S/o Shri Bahadursingh Yadav, R/o- Residency Road, Ratanada, Jodhpur, Prop. Of Lalit Construction.

2. State Of Rajasthan, Through PP

----Respondents

For Appellant(s) : Mr. Dinesh Vishnoi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI Order

03/10/2023

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 114-Ashutosh/-

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