Gajendra Singh Dulawat vs Empire Builders And Logistic ...
2023 Latest Caselaw 8938 Raj

[2023:RJ-JD:36999]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 299/2023

Gajendra Singh Dulawat S/o Shri Ummed Singh Dulawat, Aged About 50 Years, R/o- Patho Ki Magari, Sewashram, Udaipur (Raj.)

----Appellant Versus

1. Empire Builders And Logistic, Through Its Proprietor, Eklingpura Circle, Hiranmagri Road, Udaipur,

2. Aarif Husain S/o Sakib Husain, Proprietor, Empire Builders And Logistic, R/o- 47/686, Premidwara Marg, Inside Surajpol, Udaipur (Raj.).

                                                                 ----Respondents


For Appellant(s)          :     Mr. Anuj Sahlot
For Respondent(s)         :     -



                HON'BLE MR. JUSTICE FARJAND ALI

                                     Order

01/11/2023

1. In a prosecution launched by the petitioner against the

respondents 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-respondents 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:RJ-JD:36999] (2 of 2) [CRLLA-299/2023]

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. The opportunity of hearing shall be granted to the opposite

party at the time of hearing of the appeal on admission.

5. Office to proceed.

(FARJAND ALI),J 116-Pramod/-

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