Dwarka Prashad vs Kamla (2023/Rjjd/013994)
2023 Latest Caselaw 4269 Raj

[2023/RJJD/013994]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Crml Leave To Appeal No. 159/2022

Dwarka Prashad S/o Sh. Ram Kishan Sharma, Aged About 59 Years, R/o Ambedkar Colony, Gali No. 4, Hanumangarh Town, Tehsil And District Hanumangarh (Raj.)

----Appellant Versus Kamla W/o Lal Chand, R/o Ward No. 35, Opposite Subhash Chakki, Barkat Colony, Hanumangarh Town Tehsil And District Hanumangarh (Raj.)

----Respondent

For Appellant(s) : None present For Respondent(s) : -

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/013994] (2 of 2) [CRLLA-159/2022]

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 56-Pramod/-

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