Rajasthan High Court - Jodhpur

Ram Singh vs Babita (2025:Rj-Jd:21702) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:21702]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 191/2024

                                   Ram Singh S/o Shri Chet Ram, Aged About 66 Years, R/o Thimau
                                   Chhoti Tehsil Rajgarh, Dist. Churu.
                                                                                                        ----Appellant
                                                                       Versus
                                   Babita W/o Shri Mukesh, R/o Bhainsawata Kallan, Tehsil Buhana,
                                   Dist. Jhunjhunu.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Vikas Bijarnia
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

06/05/2025

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.