Chandra Bhan vs Lal Mohammad (2025:Rj-Jd:24421)
2025 Latest Caselaw 9948 Raj

Rajasthan High Court - Jodhpur

Chandra Bhan vs Lal Mohammad (2025:Rj-Jd:24421) on 20 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:24421]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                     S.B. Crml Leave To Appeal No. 73/2024

                                   Chandra Bhan S/o Juha Ram, Aged About 47 Years, R/o Ward No
                                   14 Kasba Rajgarh Dist Churu
                                                                                                             ----Appellant
                                                                             Versus
                                   Lal Mohammad S/o Ajeem Khan, R/o Village Post Bay Tehsil
                                   Taranagar Dist Churu
                                                                                                           ----Respondent


                                   For Appellant(s)               :     Mr. Virendra Acharya
                                   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 44-Samvedana/-

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