Surendra Singh vs Kamal Kishore Joshi ...
2023 Latest Caselaw 7992 Raj

[2023:RJ-JD:32860]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 265/2023

Surendra Singh S/o Shri Ganpatdan, Aged About 47 Years, B/c Charan, R/o Ugna Baas, Mathaniya , Dist. Jodhpur.

----Appellant Versus Kamal Kishore Joshi S/o Shri Murlidhar Joshi, B/c Joshi, R/o Badabaas, Sr. Sec. Girls School Ke Pass, Mathaniya, Dist. Jodhpur.

                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. M.S. Rajpuorhit
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/10/2023

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 "Account blocked 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 27-Taruna/-

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