Firoz Beg Mirza vs Badri Prasad (2025:Rj-Jd:20255)
2025 Latest Caselaw 12220 Raj

Rajasthan High Court - Jodhpur

Firoz Beg Mirza vs Badri Prasad (2025:Rj-Jd:20255) on 24 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:20255]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 301/2024

                                   Firoz Beg Mirza S/o Khurshid Beg Mirza, Aged About 51 Years, R/
                                   o Chhoti Masjid Ke Same, Bamba Mohallah, Jodhpur Mahanagar
                                   (Rajasthan)
                                                                                      ----Appellant
                                                                Versus
                                   Badri Prasad S/o Boudhuram, R/o House No 50-B, Jawahar
                                   Colony, Near Sardar Club, Ratanada, Jodhpur. Second Address
                                   224, Advance Base Ayudh Depot, C/o 56 Apo Near Banar
                                   Railway Fatak, Ajmer Road Jodhpur.
                                                                                   ----Respondent


                                   For Appellant(s)           :    Mr. Dhirendra Kumar Pandey
                                   For Respondent(s)          :    Mr. Sri Ram Choudhary, PP


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

24/04/2025

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. The opportunity of

hearing shall be provided to the respondent at the time of

hearing on the point of admission of appeal.

3. Office to proceed.

(FARJAND ALI),J 47-chhavi/-

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