Nema Ram Dhaka vs Rajendra Prasad @ Raju ...
2025 Latest Caselaw 1237 Raj

Rajasthan High Court - Jodhpur

Nema Ram Dhaka vs Rajendra Prasad @ Raju ... on 13 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:23198]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 288/2023

                                   Nema Ram Dhaka S/o Shri Dalu Ram, Aged About 60 Years, R/o
                                   Village Daipur, Post Rajiya, Tehsil Nawa, Dist. Nagaur, Raj.
                                                                                                        ----Appellant
                                                                       Versus
                                   Rajendra Prasad @ Raju S/o Shri Durga Dutt Soni, R/o Village
                                   Daipur, Post Rajiya, Tehsil Nawa, Dist. Nagaur, Raj.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Kuldeep Singh Solanki
                                   For Respondent(s)          :    Mr. Madhaw Raj



                                                   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.

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 47-divya/-

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