Bhanwar Lal Vishnoi vs Satya Narayan (2025:Rj-Jd:20871)
2025 Latest Caselaw 147 Raj

Rajasthan High Court - Jodhpur

Bhanwar Lal Vishnoi vs Satya Narayan (2025:Rj-Jd:20871) on 1 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:20871]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 10/2025

                                   Bhanwar Lal Vishnoi S/o Bhakhar Ram Ji, Aged About 35 Years,
                                   R/o Bhojasar, Tehsil Phalodi, Dist. Jodhpur.
                                                                                                        ----Appellant
                                                                       Versus
                                   Satya Narayan S/o Shri Jagdish Ji, Aged About 42 Years, R/o
                                   Near Jain Temple, Osian, Dist. Jodhpur.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Om Prakash
                                   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

hearing shall be provided to the respondent at the time of

hearing on the point of admission of appeal.

3. Office to proceed.

(FARJAND ALI),J 62-chhavi/-

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