M/S Vinod Texstile vs State And Anr. ...
2023 Latest Caselaw 4244 Raj

[2023/RJJD/013966]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 278/2015

M/s Vinod Textile, 15 Mia Basani Second Phase, Jodhpur Through Partner Mahesh Kumar Leela S/o Shri, By Caste Agarwal, R/o A- 206, Saraswati Nagar, Jodhpur.

----Appellant Versus

1. State Of Rajasthan

2. Mahesh Sharma S/o Shri Radhey Shyam Sharma, R/o 20/21, Anand Kutir, Vyas Mohalla, Sanganer, Jaipur- Proprietor M/s. Madhukarnika International.

----Respondents

For Appellant(s) : Mr. Aman Bishnoi For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. U.S. Gehlot

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/05/2023

1. In a prosecution launched at the behest of the petitioner, the

accused respondent got convicted for the offence under Section

138 of the N.I. Act vide judgment dated 07.02.2011. Feeling

aggrieved by the judgment of conviction, the accused respondent

preferred an appeal, which has been allowed by the learned

appellate court vide judgment dated 04.07.2015 and he has been

acquitted from the charges. hence, this application seeking leave

to prefer an appeal against the judgment of acquittal passed by

the learned appellate court.

2. A perusal of the judgment impugned revealing that there are

legal and reasonable grounds to allow the petitioner to prefer an

[2023/RJJD/013966] (2 of 2) [CRLLA-278/2015]

appeal against the impugned judgment of acquittal passed by the

learned appellate court.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 38-Pramod/-

Powered by TCPDF (www.tcpdf.org)