Mahipal Dara vs State Of Rajasthan (2025:Rj-Jd:19169)
2025 Latest Caselaw 12059 Raj

Rajasthan High Court - Jodhpur

Mahipal Dara vs State Of Rajasthan (2025:Rj-Jd:19169) on 21 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:19169]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 342/2024

Mahipal Dara S/o Shri Sahiram Dara, Aged About 42 Years, R/o
Vishwakarma Nagar, Bhadwasiya Cold Storage Ke Piche, Jodhpur.
                                                                    ----Appellant
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Bhajanaram S/o Rughnathram, B/c Vishnoi, R/o Gram
         Jambh Shaktinagar, Raneri, Tehsil Baap, District Jodhpur
         At Present District Falodi.
                                                                 ----Respondents


For Appellant(s)          :     Mr. Roshan Lal
                                Mr. Divakar Sharma
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:19169] (2 of 2) [CRLLA-342/2024]

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 58-chhavi/-

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