Rajasthan High Court - Jodhpur

Keshav Lal Badi vs Mirza Devi (2025:Rj-Jd:21695) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:21695]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 289/2024

                                   Keshav Lal Badi S/o Ram Lal Bagdi, Aged About 60 Years, R/o
                                   House No.210, Mehta Chamber, Lic Office Ke Pass, Dehli Gate,
                                   Udaipur.
                                                                                                        ----Appellant
                                                                       Versus
                                   Mirza Devi W/o Bharat Meena, R/o Village Karda Kala, Tehsil
                                   Kerwada, District Udaipur.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Sikander Khan
                                   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 with the

endorsement "opening balance insufficient fund". 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.