Shashi Bhushan Patwa vs Panna Lal (2025:Rj-Jd:18532)
2025 Latest Caselaw 11442 Raj

Rajasthan High Court - Jodhpur

Shashi Bhushan Patwa vs Panna Lal (2025:Rj-Jd:18532) on 15 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:18532]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 416/2024

                                   Shashi Bhushan Patwa S/o Late Sumer Chand Patwa, Aged
                                   About 40 Years, R/o Inside Chandi Hall, Near Sbi Bank, Jodhpur.
                                                                                                        ----Appellant
                                                                       Versus
                                   Panna Lal S/o Heera Lal, R/o Japol Pole, Ummed Chowk,
                                   Jodhpur.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Ms. Deepika Soni



                                                   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 "funds insufficient". There appears reasonable grounds

to allow the petitioner to prefer an appeal against the impugned

judgment.

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 70-Pramod/-

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