Ravi Mirdha vs Manoj Bhati (2023:Rj-Jd:32856)
2023 Latest Caselaw 7994 Raj

[2023:RJ-JD:32856]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 180/2018

Ravi Mirdha S/o Shri Prakash Mirdha, By Caste Jat, Resident Of House No. 36, Polo First, Paota, District- Jodhpur Rajasthan.

----Appellant Versus Manoj Bhati S/o Ganpat Lal Bhati, Resident Of Gehloto Ka Baas, Mahamandir, Jodhpur.

----Respondent

For Appellant(s) : None present For Respondent(s) : None present

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 "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 25-Taruna/-

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