Lrs Of Ramchandra Jasuja vs Sunil Kumar (2025:Rj-Jd:19651)
2025 Latest Caselaw 12161 Raj

Rajasthan High Court - Jodhpur

Lrs Of Ramchandra Jasuja vs Sunil Kumar (2025:Rj-Jd:19651) on 23 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:19651]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Crml Leave To Appeal No. 462/2024

1.       Lrs Of Ramchandra Jasuja, S/o Mehna Ram (Deceased)
2.       Sumitra Devi W/o Ramchandra, Aged About 75 Years, R/o
         Jetsar, Tehsil Shri Vijaynagar, District Sri Gangangar, Raj.
3.       Usha Khurana D/o Ramchandra, Aged About 55 Years, R/
         o Jetsar, Tehsil Shri Vijaynagar, District Sri Gangangar,
         Raj.
4.       Praveen Sasuja S/o Ramchandra, Aged About 50 Years,
         R/o Jetsar, Tehsil Shri Vijaynagar, District Sri Gangangar,
         Raj.
5.       Mukesh Jasuja S/o Ramchandra, Aged About 47 Years, R/
         o Jetsar, Tehsil Shri Vijaynagar, District Sri Gangangar,
         Raj.
6.       Rakesh Jasuja S/o Ramchandra, Aged About 42 Years, R/
         o Jetsar, Tehsil Shri Vijaynagar, District Sri Gangangar,
         Raj.
                                                                   ----Appellants
                                     Versus
Sunil Kumar S/o Jagdish, R/o Chak 15 G.b. (8 B.g.d.) Tehsil Shri
Vijaynagar, District Sri Ganganagar, Raj.
                                                                  ----Respondent


For Appellant(s)           :     Mr. DL Rawla
For Respondent(s)          :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

23/04/2025

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.

[2025:RJ-JD:19651] (2 of 2) [CRLLA-462/2024]

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.

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 111-chhavi/-

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