Suraj vs Babulal
2025 Latest Caselaw 9989 Raj

Rajasthan High Court - Jodhpur

Suraj vs Babulal on 21 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:24677]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 104/2020

Bheem Singh S/o Shri Mani Ram Godara, Aged About 39 Years,
By Caste Jat, R/o Binjhbayla, Tehsil Padampur, District Sri
Ganganagar At Present Resident At House No. 630, Homeland
City-I, Sri Ganganagar.
                                                                   ----Appellant
                                     Versus
Vikram Mittal S/o Rajendra, By Caste Agarwal, R/o House No.
639, Indra Colony, Gali No. 1, Shriganganagar.
                                                                 ----Respondent
                              Connected With
               S.B. Crml Leave To Appeal No. 107/2020
Bheem Singh S/o Shri Mani Ram Godara, Aged About 39 Years,
By Caste Jat, R/o Binjhbayla, Tehsil Padampur, District Sri
Ganganagar, At Present Resident Of House No. 630, Homeland
City-I, Sri Ganganagar.
                                                                   ----Appellant
                                     Versus
Vikram Mittal S/o Rejendra, By Caste Agarwal, R/o House No.
639, Indra Colony, Gali No. 1, Shriganganagar.
                                                                 ----Respondent


For Appellant(s)          :     Mr. Kshamendra Mathur
For Respondent(s)         :     --



                HON'BLE MR. JUSTICE FARJAND ALI

Order

21/05/2025

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

[2025:RJ-JD:24677] (2 of 2) [CRLLA-104/2020]

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. The opportunity of

hearing shall be provided to the respondent at the time of

hearing on the point of admission of appeal.

3. Office to proceed.

(FARJAND ALI),J 66-67.Samvedana/-

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