Rajasthan High Court - Jodhpur

Amar Singh vs State Of Rajasthan (2025:Rj-Jd:20892) on 1 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:20892]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 337/2023

                                   Amar Singh S/o Shri Mool Singh, Aged About 71 Years, B/c
                                   Rajput, R/o 7-K-4, Kudi Housing Board, Jodhpur
                                                                                       ----Appellant
                                                                Versus
                                   1.     State Of Rajasthan, Through Pp, Rajasthan High Court,
                                          Jodhpur
                                   2.     Farm Jasol Enterprises, Propriter Shri Ganpat Jangid S/o
                                          Shri Bhikmchand Jangid, R/o 4-G-78, Kudi Bhagtasani
                                          Housing Board, Jodhpur
                                                                                   ----Respondents



                                   For Appellant(s)           :    Mr. Om Prakash Boob
                                   For Respondent(s)          :    Mr. Sri Ram Choudhary, PP


                                             HON'BLE MR. JUSTICE FARJAND ALI

Order 01/05/2025

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

owing to "Insufficiency of Funds" in the account of the

accused. 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. The opportunity of

hearing shall be provided to the respondent at the time of