Gujarat High Court
Arajanji Baluji Solanki vs State Of Gujarat on 7 December, 2023
NEUTRAL CITATION
R/CR.MA/21629/2023 ORDER DATED: 07/12/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 21629
of 2023
In R/CRIMINAL APPEAL NO. 2708 of 2023
With
R/CRIMINAL APPEAL NO. 2708 of 2023
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ARAJANJI BALUJI SOLANKI
Versus
STATE OF GUJARAT
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Appearance:
KRUNAL S MEHTA(9227) for the Applicant(s) No. 1
DHAVAL A PARMAR(7780) for the Respondent(s) No. 2
MS VRUNDA C SHAH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MRS. JUSTICE M. K. THAKKER
Date : 07/12/2023
COMMON ORAL ORDER
ORDER IN CRIMINAL MISC. APPLICATION:
1. This is an application by the applicant - original
complainant under Section 378(4) of the Code of Criminal
Procedure, 1973, seeking leave of this Court to present an
appeal against the judgment and order of acquittal dated
05.06.2023 passed by the learned Additional Judicial
Magistrate First Class, Himmatnagar in Criminal Case No.
5287 of 2019.
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R/CR.MA/21629/2023 ORDER DATED: 07/12/2023
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2. Heard, learned advocates appearing for respective
parties and perused the impugned judgment and order of the
trial Court.
3. Mr. Kunal Mehta, learned advocate submits that though
the presumption, which is in favour of the complainant under
Section-118 and 139 of the N.I. Act, was not rebutted by the
respondent - accused by leading the probable defence, which
may be in the nature of preponderance of probabilities, the
learned trial Court had acquitted the respondent - accused on
two grounds; one is that the complainant fails to prove his
financial capacity to lend the money and another is that the
complainant does not have the bank account. Learned
advocate drawn the attention of this Court with regard to the
cross-examination, which was conducted by the respondent -
accused below Exh.13, wherein, it transpires that the
complainant is having the agricultural land around 15 vighas,
where, the co-owner is the sister of the complainant. The
complainant had at one place stated that "it is true that he
does not have the bank account, but in the next line, he
submits that Exh.17 is the bank-slip, is of his account" and
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R/CR.MA/21629/2023 ORDER DATED: 07/12/2023
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further, it is submitted that I am having the bank account.
Though the learned trial Court had acquitted the respondent -
accused on the ground that the bank officer was not examined
to prove that the complainant is having the bank account.
Learned advocate submits that though the bank-slip, which
was exhibited below Exh.17 belongs to the account of the
complainant, the fact can be averred from the said evidence
that the complainant is having the bank account. Mere, non-
examining of the bank officer, would not amount to rebutting
the presumption, but when the issuance of the cheque and
signature was not disputed by the accused and therefore, it
was prayed for to grant the Leave to prefer an Appeal.
4. Considering the avernments made in the application and
submissions made by the learned advocates appearing for the
respective parties, this Court finds that there is some
arguable case in favour of the applicant, therefore, leave, as
prayed for, is granted. This application is allowed.
ORDER IN CRIMINAL APPEAL:
1. The appeal is admitted. Learned APP waives service of
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R/CR.MA/21629/2023 ORDER DATED: 07/12/2023
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notice of admission on behalf of respondent no.1 - State and
Mr. Dhaval Parmar, learned advocate waives service of notice
of admission on behalf of the respondent no.2 - accused.
2. Record and proceedings be called for from the
concerned court. Registry is directed to list the Criminal
Appeal in seriatim.
(M. K. THAKKER,J)
A. B. VAGHELA
