Rajasthan High Court - Jodhpur

Cheemaram vs State Of Rajasthan (2025:Rj-Jd:22014) on 7 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22014]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 434/2024

                                   Cheemaram S/o Ramlal, Aged About 69 Years, R/o House No.
                                   1292,     Sector     3,     New      Housing        Board,       Rewadi        (Haryana),
                                   Presently R/o Jambheshwar Nagar, Murlidhar Vyas Nagar Ke
                                   Pass, Bikaner.
                                                                                                                ----Appellant
                                                                            Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Vijendra Pal @ Vijendra Shakya S/o Lakhanram Shakya,
                                            R/o    Ingine       Assembly         Plant,      Hero        Moto    Corp.   Ltd,
                                            Dharuheda, Dist. Rewadi, Haryana.
                                                                                                           ----Respondents


                                   For Appellant(s)               :     Mr. SK Verma
                                   For Respondent(s)              :     Mr. S.S. Rathore, Dy.G.A.


                                                   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 upon presentation got dishonoured with the

remark 'Drawers Signatures 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.