Ahsan Ali vs State Of Rajasthan (2025:Rj-Jd:19175)
2025 Latest Caselaw 12058 Raj

Rajasthan High Court - Jodhpur

Ahsan Ali vs State Of Rajasthan (2025:Rj-Jd:19175) on 21 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:19175]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Crml Leave To Appeal No. 43/2024

Ahsan Ali S/o Shri Hasan Ali Thaim Musalman, Aged About 29
Years, R/o Near School No. 10, Subhash Marg, Bikaner, Dist.
Bikaner (Raj.).
                                                                    ----Appellant
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Lalit Kumar Sidh S/o Harinath Sidh, R/o Momasar Bas,
         Behind House Of Mangla Ram Godara, Sridungargarh,
         Dist. Bikaner (Raj.).
                                                                 ----Respondents


For Appellant(s)          :     None present
For Respondent(s)         :     Mr. Sri Ram Choudhary, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

21/04/2025

1. Heard on the leave to appeal application.

2. In a prosecution launched by the petitioner against the

respondent for the commission of 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

reason of "funds insufficient". There appears reasonable grounds

to allow the petitioner to prefer an appeal against the impugned

judgment.

[2025:RJ-JD:19175] (2 of 2) [CRLLA-43/2024]

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 52-chhavi/-

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