Rajasthan High Court - Jodhpur

Nikhil Dhandiya vs Deepak (2025:Rj-Jd:21755) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:21755]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 345/2024

                                   Nikhil Dhandiya S/o Satay Narayan Ji, Aged About 22 Years, R/o
                                   Behind Mahalaxmi School, Surajpol, Jalori Gate, Jodhpur.
                                                                                                        ----Appellant
                                                                       Versus
                                   Deepak S/o Joga Ram, R/o Lala Lajpat Ray Colony, Chopasani
                                   Road, Ward No. 18, Jodhpur, Second Address Infront Of Big
                                   Bazar, Food Junction, Olympic Road, Jodhpur.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Deepak Chouhan
                                                                   Mr. Rajesh Poonawat
                                   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

remark of "Drawer's Signature Differs". 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.