Mahendra Singh vs Bala Ram (2023:Rj-Jd:36621)
2023 Latest Caselaw 8857 Raj

[2023:RJ-JD:36621]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Crml Leave To Appeal No. 298/2023

Mahendra Singh S/o Shri Ummeda Ram, Aged About 43 Years, R/o Bhagato Ka Bas Chokha Tehsil And Dist. Jodhpur

----Appellant Versus Bala Ram S/o Shri Pusa Ram Ji, B/c Choudhary R/o Sant Dham Road Guro Ka Talab Pratap Nagar Jodhpur

----Respondent

For Appellant(s) : Mr. Javed Hussain For Respondent(s) : -

HON'BLE MR. JUSTICE FARJAND ALI

Order

30/10/2023

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 dishonored with an

endorsement "Drawers Signature Differs". There seems rea-

sonable 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 75-divya/-

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