Kailash Khichi vs Prahalad Rai Bilochi ...
2025 Latest Caselaw 1236 Raj

Rajasthan High Court - Jodhpur

Kailash Khichi vs Prahalad Rai Bilochi ... on 13 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:23203]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 341/2024

Kailash Khichi S/o Yash Raj Khichi, Aged About 35 Years, R/o
House No. 114/5, Gandhi Nagar, Sector No.5, Chittorgarh, Thana
Kotwali, Tehsil And District Chittorgarh.
                                                                   ----Appellant
                                    Versus
Prahalad Rai Bilochi S/o Roshan Das Bilochi, R/o Mitha Ram Ki
Vatika Pratap Nagar, Chittorgarh, Rajasthan.
                                                                 ----Respondent
                              Connected With
               S.B. Crml Leave To Appeal No. 340/2024
Kailash Khichi S/o Yash Raj Khichi, Aged About 35 Years, R/o
House No. 114/5, Gandhi Nagar, Sector No. 5, Chittorgarh,
Thana Kotwali, Tehsil And Dist. Chittorgarh.
                                                                   ----Appellant
                                    Versus
Prahalad Rai Bilochi S/o Roshan Das Bilochi, R/o Mitha Ram Ki
Vatika Pratap Nagar, Chittorgarh, Rajasthan.
                                                                 ----Respondent


For Appellant(s)          :     Mr. Bharat Shrimali
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 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:23203] (2 of 2) [CRLLA-341/2024]

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.

4. The opportunity of hearing shall be granted to the

respondent at the time of hearing on the admission of appeal.

(FARJAND ALI),J 51-divya/-

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