Sanwarmal vs Mahesh Kumar (2023:Rj-Jd:32187)
2023 Latest Caselaw 7809 Raj

[2023:RJ-JD:32187]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 257/2023

Sanwarmal S/o Sh. Babulal, Aged About 43 Years, B/c Saini (Mali), R/o Ward No. 20, Sardarshahar, Dist. Churu(Raj.)

----Appellant Versus Mahesh Kumar S/o Sh. Bharat Kumar, B/c Nai, R/o Ward No. 23, Presently Ward No. 26 Sardarshahar, Dist. Churu(Raj.)

----Respondent

For Appellant(s) : Mr. Pradeep Kumar Shah For Respondent(s) : --

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 111-Ashutosh/-

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