Rajasthan High Court - Jodhpur
Nitin Jain vs Rajendra Kumar (2023/Rjjd/014767) on 11 May, 2023
Author: Farjand Ali
Bench: Farjand Ali
[2023/RJJD/014767]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 540/2019
Nitin Jain S/o Hanuman Singh, Aged About 27 Years, By Caste
Jat, R/o 120M, Vinoba Basti, District Sri Ganganagar.
----Appellant
Versus
Rajendra Kumar S/o Khanchand, By Caste Arora, R/o Ward No.
21, 63, Vinoba Basti, Beside Teimsy Beauty Parlor, District
Sriganganagar.
----Respondent
For Appellant(s) : Mr. Pankaj Kumar Gupta
For Respondent(s) : Mr. Abhishek Purohit, AGA
Mr. R.S. Makad
HON'BLE MR. JUSTICE FARJAND ALI
Order 11/05/2023
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 dishnoured owing to reason of 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 76-Ashutosh/-
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