Sri Ram Transport Finance Company ... vs State Of Rajasthan (2025:Rj-Jd:18877)
2025 Latest Caselaw 11941 Raj

Rajasthan High Court - Jodhpur

Sri Ram Transport Finance Company ... vs State Of Rajasthan (2025:Rj-Jd:18877) on 17 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:18877]                   (1 of 2)                      [CRLLA-254/2023]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 254/2023

Sri Ram Transport Finance Company Limited, Through Power Of
Attorney Holder Mange Ram Son Of Ramniwas, Aged About 50
Years, Branch Rajgarh Office At 1St Floor, Sangwan Market,
Infront Of Court Campus, Nearby Bus Stand, Post Sadulpur,
Tehsil Rajgarh, Dist. Churu
                                                                    ----Appellant
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Sukhdev Sharma S/o Hazari Lal, R/o Godo Ka Mohalla,
         Village Khatyu, Tehsil Taranagar, Dist. Churu
                                                                 ----Respondents


For Appellant(s)          :     Mr. Sanjay Gupta
For Respondent(s)         :     Mr. Vikram Rajpurohit, Dy.G.A.
                                Mr. Ravinder Singh, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

Order

17/04/2025

1. Heard on the leave to appeal application.

2. In a prosecution launched by the petitioner against the

respondent for the commission of an offence under Section 138 of

the N.I. Act, the learned trial Court, after full-fledged trial,

acquitted the accused-respondent.

3. 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 the

reason of "funds insufficient". There appears reasonable grounds

[2025:RJ-JD:18877] (2 of 2) [CRLLA-254/2023]

to allow the petitioner to prefer an appeal against the impugned

judgment.

4. 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.

5. Office to proceed.

(FARJAND ALI),J 24-charul/-

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