Rajasthan High Court - Jodhpur

Sukhpal Singh vs Satpal Agrawal (2025:Rj-Jd:20879) on 1 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:20879]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 435/2024

                                   Sukhpal Singh S/o Ram Singh, Aged About 42 Years, R/o Dhani
                                   8 Nkr, Indragarh, Tehsil Sangaria, District Hanumangarh (Raj)
                                                                                                        ----Appellant
                                                                       Versus
                                   Satpal Agrawal S/o Kishan Lal Agrawal, R/o Ward No.5, Behind
                                   Satyanarayan Temple, Infront Of Malviya Secondary School
                                   Street, Sadulsahar, Tehsil Sadulsahar, District Sri Ganganagar
                                   (Raj)
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Rakesh Matoria
                                   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