Rajasthan High Court - Jodhpur

Deepak vs Govind (2025:Rj-Jd:20872) on 1 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:20872]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                    S.B. Crml Leave To Appeal No. 6/2025

                                   Deepak S/o Sh. Ramesh Chandra Sen, Aged About 42 Years,
                                   Proprietor Durga Agency, R/o 4A-27, Chopasni Housing Board,
                                   Jodhpur
                                                                                                        ----Appellant
                                                                       Versus
                                   Govind S/o Ramesh Megvani, R/o Yash Mobile, Sindhi Colony,
                                   Medical College Road, Near Nari Videos, Jaljog Chauraha,
                                   Jodhpur, Dist. Jodhpur.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Ms. Vandana
                                   For Respondent(s)          :    -


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2025

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. The opportunity of