Amba Lal vs State Of Rajasthan ...
2023 Latest Caselaw 7348 Raj

[2023:RJ-JD:30246]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 441/2019

Amba Lal S/o Shri Jeeva Ji Labana, Aged About 52 Years, By Caste Labana, R/o Mada, Bichhiwara Police Station, District Dungarpur.

----Appellant Versus

1. State Of Rajasthan, Through P.P.

2. Smt. Hansa Devi W/o Babu Lal Rot, Rohanwada, Presently R/o Housing Board 3/211, Infront Of Pooja Hospital, Dungarpur, District Dungarpur.

----Respondents

For Appellant(s) : Mr. JVS Deora For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

18/09/2023

1. The leave petition is pending before this Court since the year

2019. Despite the order of this Court, the requisites were not

furnished.

2. By way of filing the instant leave petition, a challenge is

made to the judgment dated 06.07.2019 passed by the learned

Additional Judicial Magistrate, Dungarpur whereby the learned

Magistrate has acquitted the accused-respondent from the charges

under Section 138 of NI Act.

3. After going through the niceties of the case as well as of the

technical defect, this Court does not feel it appropriate to keep the

matter pending for an indefinite period. Accordingly, the instant

leave petition is dismissed.

(FARJAND ALI),J 235-divya/-

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