Laxman Singh vs Lalit Kumar (2025:Rj-Jd:23201)
2025 Latest Caselaw 1235 Raj

Rajasthan High Court - Jodhpur

Laxman Singh vs Lalit Kumar (2025:Rj-Jd:23201) on 13 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:23201]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 259/2023

                                   Laxman Singh S/o Sh. Mohan Lal, Aged About 33 Years, B/c Mali
                                   R/o Rajendra Nagar, Jalore(Raj.)
                                                                                                        ----Appellant
                                                                       Versus
                                   Lalit Kumar S/o Sh. Mala Ram, B/c Mali, R/o Near Hanuman
                                   Temple Street, Head Post Office Road, Jalore(Raj.)
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. CS Rathore
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

13/05/2025

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 with a memo

"Drawer's Signature Differs". 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 46-divya/-

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