Smt. Sunita Sharma vs Sushil Soni (2023/Rjjd/013974)
2023 Latest Caselaw 4254 Raj

[2023/RJJD/013974]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 68/2023

Smt. Sunita Sharma W/o Sh. Paras Sharma, Aged About 46 Years, Opposite Sainik Vishram Grah, Churu (Raj.).

----Appellant Versus Sushil Soni S/o Lt. Sh. Sultan Soni, Lifeline Medical Store, Sanidhya Complex Opp. Bhartiya Hospital, Churu (Raj.).

----Respondent

For Appellant(s) : None present

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/05/2023

1. In a prosecution launched by the petitioner against the

respondent for the commission of offence under Section 138 of

the N.I. Act, the learned trial court after full-fledged trial acquitted

the accused-respondent.

2. Upon perusal of the judgment impugned, it is revealing that

a cheque was allegedly given by the accused-respondent to the

petitioner, which upon presentation got dishonoured owing to

reason of "Payment stopped by drawer". There appears

reasonable grounds to allow the petitioner to prefer an appeal

against the impugned judgment.

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 61-Pramod/-

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