Mohan Lal Menaria vs Deepak Menaria (2025:Rj-Jd:24425)
2025 Latest Caselaw 9945 Raj

Rajasthan High Court - Jodhpur

Mohan Lal Menaria vs Deepak Menaria (2025:Rj-Jd:24425) on 20 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:24425]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Crml Leave To Appeal No. 293/2023

                                   Mohan Lal Menaria S/o Hari Shankar Menaria, Aged About 64
                                   Years, R/o Village And Post Chirva, Tehsil Badgaon, Dist. Udaipur
                                                                                                             ----Appellant
                                                                             Versus
                                   Deepak Menaria S/o Laxmi Lal, R/o Kalu Ji Ki Badi, Gayariawas,
                                   Udaipur
                                                                                                           ----Respondent


                                   For Appellant(s)               :     Mr. Khet Singh Rajpurohit
                                   For Respondent(s)              :     --



                                                     HON'BLE MR. JUSTICE FARJAND ALI

Order

20/05/2025

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.

(FARJAND ALI),J 41-Samvedana/-

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