Shriram Transport Finance Company vs State Of Rajasthan (2025:Rj-Jd:20875)
2025 Latest Caselaw 146 Raj

Rajasthan High Court - Jodhpur

Shriram Transport Finance Company vs State Of Rajasthan (2025:Rj-Jd:20875) on 1 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:20875]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 538/2024
                                   Shriram Transport Finance Company, Having Branch Office At
                                   2Nd Floor, Murli Tower, Allahbad Bank Ke Upar, Paota B Road,
                                   Jodhpur Through Its Officer Sh. Jugal Singh S/o Sh. Rajpal
                                   Singh, Retainer Advocate.
                                                                                                         ----Appellant
                                                                       Versus
                                   1.       State Of Rajasthan, Through Pp
                                   2.       Rooparam S/o Sh. Ramaji, R/o Near Bhatwada Nahar,
                                            Village Post Bhawari, Teh. Pindwara, Dist. Sirohi.
                                                                                                      ----Respondents


                                   For Appellant(s)           :    Mr. Himanshu Pareek
                                   For Respondent(s)          :    Mr. Sri Ram Choudhary, PP


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order 01/05/2025

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. 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 59-chhavi/-

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