Likhma Ram Regar vs Sampatraj Sargara (2025:Rj-Jd:22619)
2025 Latest Caselaw 744 Raj

Rajasthan High Court - Jodhpur

Likhma Ram Regar vs Sampatraj Sargara (2025:Rj-Jd:22619) on 9 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22619]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 135/2023

                                   Likhma Ram Regar S/o Javrilal Ji, Aged About 50 Years, R/o 20 A
                                   Saroday Nagar, Pali (Raj.)
                                                                                                        ----Appellant
                                                                       Versus
                                   Sampatraj Sargara S/o Bhundaram Ji, R/o Village Kanawas,
                                   Tehsil Rohat, District Pali (Raj.)
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. NS Rajpurohit
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

09/05/2025

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 and account

blocked. 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.

(FARJAND ALI),J 67-divya/-

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