Manish Jain vs Nalin Mittal (2025:Rj-Jd:20163)
2025 Latest Caselaw 12257 Raj

Rajasthan High Court - Jodhpur

Manish Jain vs Nalin Mittal (2025:Rj-Jd:20163) on 25 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:20163]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 446/2024

Manish Jain S/o Shri Keval Krishan Jain, Aged About 40 Years, R/
o Durga Colony, Hanumangarh Junction, District Hanumangarh.
                                                                        ----Appellant
                                          Versus
Nalin Mittal S/o Shri Roshan Lal Mittal, Partner And Finance
Manager, Irvin Drugs And Pharmaceutical 140, Epip Phase-1 Jhar
Majri, R/o 77, Bharman Wali Gali, Gandhi Chok Nagori Gate,
Hisar, District Haryana.
                                                                      ----Respondent


For Appellant(s)               :     Ms. Sangeeta Mittal
For Respondent(s)              :     --



                HON'BLE MR. JUSTICE FARJAND ALI

Order

25/04/2025

1. 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 "Exceeds arrangement" in the account of the

accused. There seems reasonable grounds to allow the

petitioner to prefer an appeal against the impugned

judgment.

2. 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. The opportunity of

hearing shall be provided to the accused-respondent at the

time of hearing on the point of admission of appeal. As on

date, it appears after a ful-fledged trial the accused

[2025:RJ-JD:20163] (2 of 2) [CRLLA-446/2024]

respondent was acquitted from the charges under Section

138 of N.I. Act.

3. Office to proceed.

(FARJAND ALI),J 49-Samvedana/-

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