Smt Parageeni Rathore vs Smt Leena (2023/Rjjd/011490)
2023 Latest Caselaw 3425 Raj

[2023/RJJD/011490]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 336/2017 Smt. Parageeni Rathore Wife Of Shri Kamal Singh Rathore, Resident Of Aamliyo Ki Badi, Joyti School Ki Gali, Bhuwana, Udaipur Raj.

----Appellant Versus Smt. Leena Paliwal Daughter Of Shri Hemkant Sharma, Resident Of House No 484, Near Samudaik Bhawan, Sector 1, Hiran Magari, Udaipur Raj.

----Respondent

For Appellant(s) : Mr. Bhupendra Singh For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order 21/04/2023

A cheque was given to the petitioner allegedly for discharge

of any legal debt or liability which upon presentation got

dishonored due to insufficiency of amount whereafter the

prosecution was launched in accordance with the procedure

mentioned under Section 138 of NI Act. The trial court has

acquitted the accused after appreciation of evidence. Thus, in my

considered view, the petitioner has a good case for preferring an

appeal against the judgment of acquittal.

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.

Office to proceed.

(FARJAND ALI),J 41-AnilKC/-

Powered by TCPDF (www.tcpdf.org)