Sunita Sharma W/O Banwari Lal ... vs Dhanraj S/O Chothmal
2023 Latest Caselaw 2764 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                S.B. Criminal Leave To Appeal No. 190/2021

                                    Sunita Sharma W/o Banwari Lal Sharma
                                                                                                       ----Appellant
                                                                      Versus
                                    Dhanraj S/o Chothmal
                                                                                                     ----Respondent

                                   For Appellant(s)          :    None
                                   For Respondent(s)         :    Mr. Laxman Meena, PP

HON'BLE MR. JUSTICE ASHOK KUMAR JAIN

Order

09/03/2023

None present for the appellant.

Learned Public Prosecutor accepts notice on behalf of the

State.

This appeal is preferred against order of acquittal dated

22.10.2021 passed by Learned Judicial Magistrate No.2,

Bundi(Raj.) in Criminal Case No. 239/2016 whereby respondent

accused was acquitted from the charge under Section 138 NI Act.

Having gone through the judgment passed by learned trial

Court and also memo of leave to appeal.

Leave is granted.

Call for the record.

Issue notice to respondent, returnable within four weeks.

List this case after six weeks.

(ASHOK KUMAR JAIN),J

Anu /10

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