Ritesh vs Hemant (2023:Rj-Jd:32186)
2023 Latest Caselaw 7810 Raj

[2023:RJ-JD:32186]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Leave to Appeal No. 252/2023

Ritesh S/o Purushottam Kalal, Aged About 42 Years, R/o Nalanda Colony Bangloj Dungarpur Tehsil And Dist. Dungarpur Proprietor Ms Balaji Mart Shastri Colony Road Dungarpur Raj.

----Appellant Versus Hemant S/o Nanu Ram Rot, R/o Vill. Rampur Near Dudh Sanklan Kendratehsil And Dist. Dungarpur

----Respondent

For Appellant(s) : Mr. Love Jain 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 110-Ashutosh/-

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