Ashok Kumar vs State Of Rajasthan (2025:Rj-Jd:24400)
2025 Latest Caselaw 9944 Raj

Rajasthan High Court - Jodhpur

Ashok Kumar vs State Of Rajasthan (2025:Rj-Jd:24400) on 20 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:24400]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Crml Leave To Appeal No. 58/2025

Ashok Kumar S/o Manakchand, Aged About 62 Years, R/o Ward
No. 24, Suratgarh Dist. Sriganganagar (Raj.), Sole Proprietor
Arihant      Traders,         New        Dhan        Mandi,           Suratgarh,   Dist.
Sriganganagar (Raj.)
                                                                           ----Appellant
                                         Versus
1.       State Of Rajasthan, Through Pp
2.       M/s Bhoop Singh - Ranjeet Singh, Partnership Firm
         Located At Shop No. 99 A, New Grain Market, Suratgarh,
         Dist. Sri Ganganagar (Raj.)
3.       Bhoop Singh S/o Jaymalram, Partner Of M/s Bhoop Singh
         - Ranjeet Singh, Shop No. 99 A, New Grain Market,
         Suratgarh, Dist. Sri Ganganagar (Raj.)
4.       Pradeep Kumar S/o Inder Singh, Partner Of M/s Bhoop
         Singh - Ranjeet Singh, Through Pradeep Kumar Inder
         Singh , Old Grain Market, Near Pnb Bank, Pilibanga, Dist.
         Hanumangarh (Raj.)
                                                                       ----Respondents


For Appellant(s)               :     Mr. Nishant Gaba
For Respondent(s)              :     Mr. Surendra Bishnoi, AGA



                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.

[2025:RJ-JD:24400] (2 of 2) [CRLLA-58/2025]

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 60-Samvedana/-

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