Shyam Sunder vs State Of Rajasthan ...
2023 Latest Caselaw 4266 Raj

[2023/RJJD/013999]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Crml Leave To Appeal No. 101/2022

Shyam Sunder S/o Ramcharan, Aged About 41 Years, R/o Mitha Ram Ji Khera, Chittorgarh Sadar Police Station, Chittorgarh, Tehsil And District Chittorgarh.

----Appellant Versus

1. State Of Rajasthan, Through Pp

2. Suraj Prakash @ Ajay S/o Yashpal, R/o Devari, Chittorgarh Sadar Police Station, Chittorgarh, Tehsil And District Chittorgarh.

----Respondents

For Appellant(s) : Mr. Prakash Kumar For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Arun Dadhich

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 insufficient funds in the account of the accused. There

appears reasonable grounds to allow the petitioner to prefer an

appeal against the impugned judgment.

[2023/RJJD/013999] (2 of 2) [CRLLA-101/2022]

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 54-Pramod/-

Powered by TCPDF (www.tcpdf.org)