Vishnu Bansal vs Meghraj (2023/Rjjd/016991)
2023 Latest Caselaw 5210 Raj

[2023/RJJD/016991]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 80/2020

Vishnu Bansal S/o Sh. Sant Lal, Aged About 64 Years, Partner M/ s Vijay Singh Prithvi Raj, 21 Nai Dhanmandi, Sri Ganganagar.

----Appellant Versus Meghraj S/o Sh. Sohan Lal, By Caste Chotiya, R/o Village Doctor Farsewala, Near Padampur, District Sri Ganganagar.

                                                                                     ----Respondent


                                   For Appellant(s)           :    Mr. G.R. Goyal
                                   For Respondent(s)          :    Mr. Jaidev Singh


                                                  HON'BLE MR. JUSTICE FARJAND ALI
                                                               Order

                                   24/05/2023

1. 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

insufficiency of funds in the account of the accused. Thereafter, a

legal notice was issued to the accused respondent and a complaint

was too filed as per the statutory provision. The learned trial Court

took cognizance of the offence against the accused respondent.

After a full fledged trial, the learned trial Court acquitted the

accused respondent from the offence under Section 138 of N.I.

Act. There seems reasonable grounds to allow the petitioner to

prefer an appeal against the impugned judgment.

2. 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.

3. Office to proceed.

(FARJAND ALI),J 63-divya/-

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