Rajasthan High Court - Jodhpur

Shambhu Lal vs Ashok Kumar (2025:Rj-Jd:22564) on 9 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22564]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 41/2024

                                   Shambhu Lal S/o Ganesh Nathiya, Aged About 69 Years, R/o
                                   Under Terapanth Building, Shreeji Tailors, Kankroli, Tehsil And
                                   Dist. Rajsamand.
                                                                                                        ----Appellant
                                                                       Versus
                                   Ashok Kumar S/o Girdhari Lal Chipa, R/o Seth Bhagwandas Ki
                                   Haveli, Chipa Mohalla, Kankroli, Tehsil And Dist. Rajsamand.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Gaju Singh
                                   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.