Rajasthan High Court - Jodhpur

Om Singh vs Satyapal (2025:Rj-Jd:22017) on 7 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22017]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 432/2024

                                   Om Singh S/o Shri Magan Singh, Aged About 54 Years, R/o Ward
                                   No. 07, Apuwala, Tehsil Nohar, Dist. Hanumangarh,raj.
                                                                                                         ----Appellant
                                                                       Versus
                                   1.       Satyapal S/o Shri Niwas, R/o Ward No. 04, Bhanipura
                                            Mohalla,    Near      Abu       Bakar        Masjid,        Nohar,   Dist.
                                            Hanumangarh,raj.
                                   2.       State Of Rajasthan-State, Through Pp
                                                                                                      ----Respondents


                                   For Appellant(s)          :     Mr. Jaidev Singh
                                   For Respondent(s)         :     Mr. S.S. Rathore, Dy.G.A.
                                                                   Mr. Mool Singh Panwar



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

07/05/2025

1. Upon perusal of the judgment impugned, it is revealing that

a cheque was allegedly given by the accused-respondent to the

petitioner, which was returned by the bank with remark signature

mismatch and return memo. 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 and be listed on 20.05.2025.

(FARJAND ALI),J 76-divya/-