Jitesh Gaur vs Ramesh Kumar (2023:Rj-Jd:28336)
2023 Latest Caselaw 6950 Raj

[2023:RJ-JD:28336]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 352/2019

Jitesh Gaur S/o Sh. Om Prakash Gaur, Aged About 40 Years, B/c Gaur, R/o Near Shiv Mandir, Subhashpura, Bikaner.

----Appellant Versus Ramesh Kumar S/o Sh. Munna Lal, B/c Sharma (Brahmin), R/o Pokar Quarter Chopra Katla, Jai Medical Lane, Rani Bazar, Bikaner And Office Address Ramesh Kumar Vanpal, Office Of Dy. Forest Conservator, Dist. Hanumangarh.

                                                                                                        ----Respondent


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

HON'BLE MR. JUSTICE FARJAND ALI

Order

06/09/2023

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 121-Ashutosh/-

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