Rajasthan High Court - Jodhpur

Sumit Kumar vs Navneet Atal (2025:Rj-Jd:22583) on 9 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22583]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 533/2024

                                   Sumit Kumar S/o Shri Om Narayan Nuwal, Aged About 50 Years,
                                   Proprietor Intake Computer And Communication, R/o Behind
                                   Hari Seva Dharmshala, Bhilwara, Dist. Bhilwara, Rajasthan.
                                                                                                        ----Appellant
                                                                       Versus
                                   Navneet Atal S/o Shri Shyam Sunder Atal, Proprietor M/s Atal
                                   Brothers, Lal Bahadur Shastri Market, Bhilwara, Care Of House
                                   No. D-177, Sanjay Colony, Bhilwara, Second Address - Sarthee
                                   Infra, Plot No. 2, Sanganeri Gate, Kota Road, Bhilwara, Dist.
                                   Bhilwara, Rajasthan.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. CK Gehlot
                                   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. 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.