Tuesday, 02, Jun, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rajeshbhai Momaiyabhai Savseta vs State Of Gujarat
2025 Latest Caselaw 1137 Guj

Citation : 2025 Latest Caselaw 1137 Guj
Judgement Date : 21 July, 2025

Gujarat High Court

Rajeshbhai Momaiyabhai Savseta vs State Of Gujarat on 21 July, 2025

                                                                                                              NEUTRAL CITATION




                               R/CR.MA/12041/2025                               ORDER DATED: 21/07/2025

                                                                                                               undefined




                                        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                        R/CRIMINAL MISC. APPLICATION (NO. 12041 of 2025
                                                    FOR LEAVE TO APPEAL)
                                                              In
                                              F/CRIMINAL APPEAL NO. 23713 of 2025

                         ================================================================
                                                    RAJESHBHAI MOMAIYABHAI SAVSETA
                                                                 Versus
                                                        STATE OF GUJARAT & ANR.
                         ================================================================
                         Appearance:
                         MR RATHIN P RAVAL(5013) for the Applicant(s) No. 1
                         MS CM SHAH, APP for the Respondent(s) No. 1
                         ================================================================

                              CORAM:HONOURABLE MS. JUSTICE S.V. PINTO

                                                            Date : 21/07/2025

                                                             ORAL ORDER

1. The present application is filed by the applicant -

original complainant under Section 419(4) of the Bharatiya Nagrik

Suraksha Sanhita, 2023 (for short "BNSS") seeking leave to file an

appeal against the judgment and order dated 22.04.2025 passed by

the learned Judicial Magistrate First Class, Tankara (hereinafter

referred to as the "learned Trial Court") in Criminal Case No. 74 of

2024, whereby the respondent No. 2 - original accused came to be

acquitted from the offence under Section 138 of the Negotiable

Instruments Act, 1881 (hereinafter referred to as 'the N.I.Act").

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

1.1 The respondent No. 2 is hereinafter referred to as "the

accused" as he stood in the original case for the sake of

convenience, clarity and brevity.

2. The brief facts culled out from the memo of the present

application as well as the impugned judgment and order and

paper book filed by the applicant are as under:

2.1 The applicant filed a complaint against the accused

under Section 138 of the Act, as the accused had taken a hand loan

of Rs.8,85,000/- in parts from the applicant and the accused had

issued cheque No.003272 for the amount of Rs.8,85,000/- dated

13.12.2023 from his account with Saurashtra Gramin Bank,

Tankara Branch. The applicant deposited the cheque in his account

with The HDFC Bank, Tankara Branch and the cheque was

dishonored and the reason mentioned in the return memo was

"Funds Insufficient". The applicant sent the statutory demand

notice to the accused on 20.12.2023 which was duly served but no

payment was made. The applicant filed the criminal complaint

before the Court of the Judicial Magistrate First Class, Tankara

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

under Section 138 of the N.I.Act, 1881 which was registered as

Criminal Case No. 74 of 2024.

2.2 The accused was served with the summons and the

accused appeared before the learned Trial Court and his plea was

recorded at exhibit 09 and the entire evidence of the applicant was

taken on record. The applicant was examined on oath and 10

documentary evidences were produced in support of his case and

after the closing pursis was filed, the further statement of the

accused under Section 313 of the Code of Criminal Procedure was

recorded wherein the accused denied all the contentions and

stated that a false complaint has been filed against him. The

accused refused to step into the witness box or examined

witnesses but produced 04 documentary evidences in his defence

and after the arguments of the learned advocates for both the

parties were heard, by the impugned judgment and order, the

learned Trial Court acquitted the accused from the offence under

Section 138 of the N.I.Act.

3. Being aggrieved and dissatisfied with the same, the

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

applicant has preferred the present application seeking leave to

appeal mainly stating that the learned Trial Court has not properly

interpreted the evidence and has misread the evidence and the

impugned judgment is perverse, erroneous and contrary to law.

4. Heard learned advocate Mr. Rathin P. Raval appearing

for the applicant, learned APP Ms. C. M. Shah for the respondent -

State.

5. Learned Advocate Mr. Rathin P. Raval for the

applicant submits that the learned Trial Court has not appreciated

that the applicant has successfully established that the cheque in

question were issued by the accused from the bank account

maintained by him. The applicant has proved that the cheque was

written by the accused and it was dishonoured and as the

applicant is the holder in due course of the cheque in question the

statutory presumption under Section 139 of the N.I.Act is to be

drawn in favour of the applicant. The learned Trial Court has not

appreciated the provisions of Section 118 and 138 of the N.I.Act in

proper perspective. The fact of the amount paid by the applicant

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

to the accused is not negated, but the learned Trial Court has

disbelieved the same. The accused had failed to rebut the

presumption and hence the judgement and order of acquittal is

bad in law and the leave to appeal must be granted.

6. Learned Ms.C.M.Shah for the respondent - State has

submitted that the learned Trial Court has appreciated all the

evidence in detail in light of the citations referred to in the

judgement and has passed the judgement and order of acquittal

which is proper and no interference is required and hence the

application for leave to appeal may be rejected.

7.1 With regard to the facts in the present case, we can also

refer to the following observations made Apex Court in Rangappa

vs Sri Mohan reported in (2010) 11 SCC 441 in Para 14 wherein it is

observed as under:

"14. In light of these extracts, we are in agreement with the respondent-claimant that the presumption mandated by Section 139 of the Act does indeed include the existence of a legally enforceable debt or liability. To that extent, the impugned observations in Krishna Janardhan Bhat (supra) may not be correct. However, this does not in any way cast doubt on the correctness of the decision in that case since it was based on the specific facts and circumstances therein. As noted in the citations, this is of course in the nature of a rebuttable

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

presumption and it is open to the accused to raise a defence wherein the existence of a legally enforceable debt or liability can be contested. However, there can be no doubt that there is an initial presumption which favours the complainant. Section 139 of the Act is an example of a reverse onus clause that has been included in furtherance of the legislative objective of improving the credibility of negotiable instruments. While Section 138 of the Act specifies a strong criminal remedy in relation to the dishonour of cheques, the rebuttable presumption under Section 139 is a device to prevent undue delay in the course of litigation. However, it must be remembered that the offence made punishable by Section 138 can be better described as a regulatory offence since the bouncing of a cheque is largely in the nature of a civil wrong whose impact is usually confined to the private parties involved in commercial transactions. In such a scenario, the test of proportionality should guide the construction and interpretation of reverse onus clauses and the accused/defendant cannot be expected to discharge an unduly high standard of proof. In the absence of compelling justifications, reverse onus clauses usually impose an evidentiary burden and not a persuasive burden. Keeping this in view, it is a settled position that when an accused has to rebut the presumption under Section 139, the standard of proof for doing so is that of 'preponderance of probabilities. Therefore, if the accused is able to raise a probable defence which creates doubts about the existence of a legally enforceable debt or liability, the prosecution can fail. As clarified in the citations, the accused can rely on the materials submitted by the complainant in order to raise such a defence and it is conceivable that in some cases the accused may not need to adduce evidence of his/her own."

7.3 The Apex Court in the case of Basalingappa vs.

Mudibasappa reported in 2019 0 AIR (SC) 1983 has observed in

Para 23 and 28 as under:

"23. We having noticed the ratio laid down by this Court in above cases on Sections 118(a) and 139, we now summarise the principles enumerated by this Court in following manner:

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

(i) Once the execution of cheque is admitted Section 139 of the Act mandates a presumption that the cheque was for the discharge of any debt or other liability.

(ii) The presumption Under Section 139 is a rebuttable presumption and the onus is on the Accused to raise the probable defence. The standard of proof for rebutting the presumption is that of preponderance of probabilities.

(iii) To rebut the presumption, it is open for the Accused to rely on evidence led by him or Accused can also rely on the materials submitted by the complainant in order to raise a probable defence. Inference of preponderance of probabilities can be drawn not only from the materials brought on record by the parties but also by reference to the circumstances upon which they rely.

(iv) That it is not necessary for the Accused to come in the witness box in support of his defence, Section 139 imposed an evidentiary burden and not a persuasive burden.

(v) It is not necessary for the Accused to come in the witness box to support his defence.

24. xxxx

25. xxxx

26. xxxx

27. xxxx

28. We are of the view that when evidence was led before the Court to indicate that apart from loan of Rs. 6 lakhs given to the Accused, within 02 years, amount of Rs. 18 lakhs have been given out by the complainant and his financial capacity being questioned, it was incumbent on the complainant to have explained his financial capacity. Court cannot insist on a person to lead negative evidence."

8. In light of the above settled principles of law and

considering the arguments advanced by the learned advocates for

the parties and on perusal of the record of the case the affidavit of

examination in chief of the complainant has been produced at

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

exhibit 05 wherein the complainant has narrated the facts of the

complaint on oath. As per the case of the applicant, he had given a

hand loan of Rs.8,85,000/- to the accused and the financial

capacity of the applicant has been challenged in the cross-

examination where he has stated that the transaction was 4 to 5

years prior to filing of the case and while the transaction had taken

place, he did not give any receipt to the accused. Besides this

transaction, they did not have any other transaction between them.

The applicant has also admitted that on 27.11.2019, a Notarized

deed was executed between the parties at Tankara in the presence

of R. J. Bhagya, Notary, and at that time he had taken two cheques

of Bank of Baroda and two cheques of Rajkot District Bank,

Chachapar Branch and in all four cheques were taken from the

accused. The applicant has also admitted that the cheque in

question in the present case was one of the four cheques taken

from the accused at the time of execution of the notarized deed.

The applicant has also admitted that he had two more blank

cheques with the signature of the accused with him and has not

shown the amount advanced to the accused in his income tax

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

returns. The applicant has produced his Income Tax Returns for

the assessment year 2021-2022 at exhibit 22, assessment year 2022-

2023 at exhibit 23 and assessment year 2023-2024 at exhibit 24 and

in all these Income Tax Returns, the annual income of the

applicant is Rs.2,26,125/-, Rs.2,90,914/- and Rs.3,81,535/-

respectively. Hence, there is no evidence on record that the

applicant could advance an amount of Rs.8,85,000/- to the accused

4 to 5 years prior to filing of the complaint. As far as the liability of

the applicant is concerned, he has stated that he has four members

in his family and his children go to a private college and he bears

all their expenditure.

9. In the entire evidence on record the applicant has not

been able to prove that the amount of Rs.8,85,000/- was given as a

hand loan to the accused and during the cross-examination, the

accused has successfully challenged the financial capacity of the

applicant. It is the case of the applicant that the accused had taken

the amount of Rs.8,85,000/- as hand loan from him, but there is no

of evidence that the applicant had the financial capacity to give the

amount of Rs.8,85,000/-. The applicant has categorically stated

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

that he has not shown the amount in his Income Tax Returns and

there is no evidence on record to suggest that the applicant had the

financial capacity and he could advance the huge amount of

Rs.8,85,000/- to the accused. During the cross-examination of the

applicant by the learned advocate for the accused, the

presumption has been successfully rebutted and thereafter no

evidence has emerged on record from the applicant to prove his

case beyond reasonable doubts.

10. The learned Trial Court has appreciated all the

evidence produced on record and has concluded that the applicant

has not proved the legally enforceable debt and has concluded that

from evidence on record the applicant has successfully rebutted

the presumption under Section 139 of the N.I.Act in light of the

judgment of the Apex Court in Rangappa(supra) and

Basalingappa(supra). The accused had created a reasonable doubt

and the applicant has failed to produce reliable and cogent

evidence on record about the amount of cheque being the legally

recoverable debt from the accused and the applicant has not

proved his case beyond reasonable doubt and, in light of the

NEUTRAL CITATION

R/CR.MA/12041/2025 ORDER DATED: 21/07/2025

undefined

above observation, the learned Trial Court has passed the

impugned judgment and order of acquittal, which is just and

proper and does not require any interference of this Court.

11. Consequently, the present application seeking leave to

present an appeal under Section 419(4) of the Bharatiya Nagrik

Suraksha Sanhita, 2023 fails and is hereby dismissed.

12. Record and proceedings if any, be sent back to the

learned Trial Court forthwith.

13. Since the leave to prefer appeal is rejected, no order is

required to be passed in the Criminal Appeal, which is at filing

stage and the same stands disposed accordingly.

(S. V. PINTO,J) F.S. KAZI

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter