M/S Ashapura Finance vs State Of Rajasthan (2024:Rj-Jd:40710)
2024 Latest Caselaw 8682 Raj

Rajasthan High Court - Jodhpur

M/S Ashapura Finance vs State Of Rajasthan (2024:Rj-Jd:40710) on 1 October, 2024

Author: Birendra Kumar

Bench: Birendra Kumar

[2024:RJ-JD:40710]                     (1 of 2)                      [CRLLA-214/2024]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR



                 S.B. Crml Leave To Appeal No. 214/2024




M/s Ashapura Finance, Through Proprietor / Partner Heera Lal S/
o Mohan Lal Mali, Aged About 50 Years, C/o Aashapura Industrial
H-63, New Riico Shivganj, Dist. Sirohi.
                                                                      ----Appellant
                                      Versus


1.       State Of Rajasthan, Through PP


2.       Narendra Singh S/o Himmat Singh, Aged About 32 Years,
         R/o Village Khindara, Post Sindaru, Tehsil Sumerpur, Dist.
         Pali.
                                                                   ----Respondents


For Appellant(s)            :     Mr. Ashok Singh

For Respondent(s)           :     Mr. Surendra Bishnoi, PP



            HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

01/10/2024

Heard the parties.

This application for leave to file appeal is against the

judgment of acquittal dated 17.01.2024 passed by the learned

Additional Chief Judicial Magistrate, Sheoganj, Sirohi in Criminal

Complaint Case No.192/2017, whereby respondent No.2 was

acquitted of the charge under Section 138 of the Negotiable

Instruments Act.

[2024:RJ-JD:40710] (2 of 2) [CRLLA-214/2024]

An appeal at the hands of victim of the crime would be

maintainable before the Regular Appellate Court. Hence, let the

appellant file appeal before the Regular Appellate Court within 30

days.

With the aforesaid direction, the instant criminal leave to

appeal stands disposed of.

(BIRENDRA KUMAR),J 58-deep/-

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