Prem Ratan Swarnkar vs State Of Rajasthan (2025:Rj-Jd:23337)
2025 Latest Caselaw 1343 Raj

Rajasthan High Court - Jodhpur

Prem Ratan Swarnkar vs State Of Rajasthan (2025:Rj-Jd:23337) on 14 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:23337]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 503/2024

                                   Prem Ratan Swarnkar S/o Shri Late Shree Shankarlal Swarnkar,
                                   Aged About 71 Years, R/o Begaani Mohalla, Bikaner
                                                                                      ----Appellant
                                                               Versus
                                   1.    State Of Rajasthan, Through Pp
                                   2.    Chiranjilal Soni S/o Shree Girdharilal, R/o Surya Nagar
                                         Colony, Hanumanji Mandir Ke Pass, Nokha Road, Bikaner
                                                                                  ----Respondents


                                   For Appellant(s)           :    Mr. Bheem Kant Vyas
                                   For Respondent(s)          :    Mr. SS Rathore, PP


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

14/05/2025

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 judg

ment.

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 71-chhavi/-

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