Shree Shivam Jewelers vs Roshan Soni (2025:Rj-Jd:18530)
2025 Latest Caselaw 11441 Raj

Rajasthan High Court - Jodhpur

Shree Shivam Jewelers vs Roshan Soni (2025:Rj-Jd:18530) on 15 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:18530]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 419/2024

Shree Shivam Jewelers, Through Its Proprietor Ratanlal Soni S/o
Shri Bajrang Lal Soni C/o Shop No. 03, Basant Complex,
Sunaran Ki Gali, Sarafa Bazar, Bhilwara, R/o Sarveshwar
Colonym, Sanganer Road, Bhilwara
                                                                   ----Appellant
                                    Versus
Roshan Soni S/o Shri Nandlal Soni, C/o Nagori Bhawan Complex,
Sunaron Ki Gali, Sarafa Bazar, Bhilwara
                                                                 ----Respondent


For Appellant(s)          :     Mr. Rakesh Arora
For Respondent(s)         :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

15/04/2025

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 "balance insufficient". There appears reasonable

grounds to allow the petitioner to prefer an appeal against the

impugned judgment.

[2025:RJ-JD:18530] (2 of 2) [CRLLA-419/2024]

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 71-Pramod/-

Powered by TCPDF (www.tcpdf.org)