Shri Laxminath Ji Bachat Evam Sakh ... vs Aaidan Paliwal ...
2023 Latest Caselaw 9072 Raj

[2023:RJ-JD:37648]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Crml Leave To Appeal No. 312/2023

Shri Laxminath Ji Bachat Evam Sakh Sahkari Samiti Limited, Branch Jaisalmer, Through Assistant General Manager Manoj Kumar S/o Rajkumar Sharma, Branch Jaisalmer, Raj.

----Appellant Versus Aaidan Paliwal S/o Sangidan Paliwal, B/c Paliwal C/o Paliwal Floor Mils, Mainpura Pada, Tehsil And Dist. Jaisalmer, Raj.

                                                                 ----Respondent



For Appellant(s)           :    Mr. Hardik Khatri
For Respondent(s)          :    -



                HON'BLE MR. JUSTICE FARJAND ALI

                                     Order

03/11/2023

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:RJ-JD:37648] (2 of 2) [CRLLA-312/2023]

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. Office to proceed.

(FARJAND ALI),J 58-Pramod/-

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