Rajasthan High Court - Jodhpur

Hifarjurehmaan vs Zakir Hussain (2025:Rj-Jd:22012) on 7 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22012]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 444/2024

                                   Hifarjurehmaan S/o Janab Abdul Ajij Sahab, Aged About 66
                                   Years, R/o Khanda Falsa, Near Yatim Khana, Jodhpur.
                                                                                                        ----Appellant
                                                                       Versus
                                   Zakir Hussain S/o Janab Abdul Ajij, R/o Goamdajan Ki Masjid,
                                   Moti Chowk, Jodhpur.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Arun Dadhich
                                   For Respondent(s)          :    -



                                                   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 dishonored with the

remark of account closed. 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.