Surendra Kumar Verma vs Kanahaiya Lal Meghwal ...
2023 Latest Caselaw 7813 Raj

[2023:RJ-JD:32199]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Leave to Appeal No. 112/2021

Surendra Kumar Verma S/o Damodar Lal Verma, Aged About 35 Years, Navin Chikitsalya, Charbhuja Chowk, Khempura, Udaipur.

----Appellant Versus Kanahaiya Lal Meghwal S/o Late Pratap Meghwal, Gali No.04, Jyoti Colony, Near Glass Factory, Sunderwas, Udaipur.

                                                                                    ----Respondent


                                   For Appellant(s)                :    Mr. Ram Singh Rawal
                                   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. The opportunity of

hearing shall be provided to the respondent at the time of

hearing on the point of admission of appeal.

3. Office to proceed.

(FARJAND ALI),J 329-Ashutosh/-

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