Khetawat Finance And Ware House ... vs Amra Ram (2023:Rj-Jd:25786)
2023 Latest Caselaw 5943 Raj

[2023:RJ-JD:25786]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Crml Leave To Appeal No. 515/2019

Khetawat Finance And Ware House Company, Through Proprietor Ashok Agarwal S/o Shri Om Prakash, Aged 38 Years, Bhinmal Tehsil Bhinmal District Jalore.

----Appellant Versus Amra Ram S/o Goga Ram, By Caste Meghwal, Resident Of Megh- walo Ka Bas, Modra, Tehsil Jaswantpura, District Jalore.

----Respondent

For Appellant(s) : Mr. S.K. Saini For Respondent(s) : Mr. Gaurav Singh, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

16/08/2023

1. The instant criminal leave to appeal has been preferred

against the judgment dated 04.09.2019 passed by learned Judicial

Magistrate, Bhinmal, District Jalore in Criminal Case No.2093/2017

whereby the learned Magistrate has acquitted the accused respon-

dent from the offence under Section 138 N.I. Act.

2. There is a delay of 44 days in filing of the appeal and no ap-

plication for condonation of delay has been filed despite filing of

the leave to appeal four years ago. No leniency is required.

3. Accordingly, the criminal leave to appeal is dismissed on ac-

count of barred of law.

(FARJAND ALI),J 100-raksha/-

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