Sunil Kumar Baheti vs Naveen Naulakha (2025:Rj-Jd:19183)
2025 Latest Caselaw 12025 Raj

Rajasthan High Court - Jodhpur

Sunil Kumar Baheti vs Naveen Naulakha (2025:Rj-Jd:19183) on 21 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:19183]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 481/2024

Sunil Kumar Baheti S/o Shri Shyam Lal Ji Baheti, Aged About 54
Years, Veer Savarkar Chowk, Bhilwara, Raj.
                                                                     ----Appellant
                                     Versus
1.       Naveen      Naulakha       S/o     Shri     Jeet     Mal   Ji   Naulakha,
         Proprietor Of Shri Mateshwari Transport Company, House
         No. A-17, Vijay Singh Pathik Nagar, Bhilwara, Raj.
         Presently Residing At House No. 9-I-42, R.c Vyas Colony,
         Bhilwara. (Raj.)
2.       The State Of Rajasthan, Through Pp
                                                                  ----Respondents


For Appellant(s)            :    Mr. Pranjul Babel
For Respondent(s)           :    Mr. Shree Ram Choudhary, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

21/04/2025

1. An application for condonation of delay under Section 5 of

the Limitation Act has been moved at the behest of the appellant.

2. For the reasons and grounds mentioned in the application,

the same is allowed. The delay of 23 days in filing the instant

leave to appeal is condoned.

3. The instant leave to appeal be treated within the limitation.

4. 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.

[2025:RJ-JD:19183] (2 of 2) [CRLLA-481/2024]

5. 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.

6. Office to proceed.

(FARJAND ALI),J 92-divya/-

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