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Mohammed Sareef vs Noor Mohammed (2025:Rj-Jd:24424)
2025 Latest Caselaw 9946 Raj

Citation : 2025 Latest Caselaw 9946 Raj
Judgement Date : 20 May, 2025

Rajasthan High Court - Jodhpur

Mohammed Sareef vs Noor Mohammed (2025:Rj-Jd:24424) on 20 May, 2025

Author: Farjand Ali
Bench: Farjand Ali
                                   [2025:RJ-JD:24424]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Crml Leave To Appeal No. 350/2023

                                   Mohammed Sareef S/o Shri Karim Baux, Aged About 40 Years,
                                   R/o Ward No. 25, Tehsil Rajgarh, Dist. Churu,raj.
                                                                                                             ----Appellant
                                                                             Versus
                                   Noor Mohammed S/o Shri Maang Mohammed, R/o Ward No. 30,
                                   Near Dhevka Kua, Tehsil Rajgarh, Dist. Churu,raj.
                                                                                                           ----Respondent


                                   For Appellant(s)               :     Mr. Anirudh Singh Rathore
                                   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 42-Samvedana/-

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