Madhav Lal vs State Of Rajasthan (2025:Rj-Jd:20161)
2025 Latest Caselaw 12258 Raj

Rajasthan High Court - Jodhpur

Madhav Lal vs State Of Rajasthan (2025:Rj-Jd:20161) on 25 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:20161]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 469/2024

Madhav Lal S/o Sh. Tulsi Ram, Aged About 59 Years, R/o
Munwas, Teh. Girva,ps Sukher, Dist. Udaipur.
                                                                         ----Appellant
                                         Versus
1.       State Of Rajasthan, Through Pp
2.       Vinod Dangi S/o Sh. Udailal Dangi, R/o Pula, Teh. Girva,
         Dist. Udaipur, Raj.
                                                                      ----Respondents


For Appellant(s)               :     Mr. Vinod Kumar Rajoria
For Respondent(s)              :     Mr. Shriram Choudhary, AGA



                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 "Insufficiency of Funds" 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:20161] (2 of 2) [CRLLA-469/2024]

respondent was acquitted from the charges under Section

138 of N.I. Act.

3. Office to proceed.

(FARJAND ALI),J 50-Samvedana/-

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