Rajasthan High Court - Jodhpur
Shreyansh Tatiya vs Maddox Tradings Pvt. Ltd. ... on 22 May, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:25046]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 174/2022
Shreyansh Tatiya S/o Sh. Lakhpat Raj Tatiya, Aged About 32
Years, B-24 Parsvnath City, Sangariya Pal Bypass Road, Teh. And
Dist. Jodhpur (Raj.).
----Appellant
Versus
Maddox Tradings Pvt. Ltd., Through Manager And Director Rohit
Shrivastav S/o Satish Shrivastav, R/o B 3738 Sai Nivas,
Bhagwati Garden Extension, Kakrola, Uttam Nagar, New Delhi.
Office Address- D-88, Okhla Industrial Area, First Phase, New
Delhi. (Accused In Trial Court)
----Respondent
Connected With
S.B. Crml Leave To Appeal No. 160/2022
Shreyansh Tatiya S/o Shri Lakhpat Raj Tatiya, Aged About 32
Years, R/o B-24, Parsvnath City, Sangariya Pal Bypass Road,
Tehsil And District Jodhpur (Raj.)
----Appellant
Versus
Maddox Tradings Pvt. Ltd., Through Manager And Director Rohit
Shrivastav S/o Satish Shrivastav, R/o B 3738 Sai Nivas,
Bhagwati Garden Extension, Kakrola, Uttam Nagar, New Delhi.
Office Address - D-88, Okhla Industrial Area, First Phase, New
Delhi.
----Respondent
S.B. Crml Leave To Appeal No. 173/2022
Shreyansh Tatiya S/o Sh. Lakhpat Raj Tatiya, Aged About 32
Years, B-24 Parsvnath City, Sangariya Pal Bypass Road, Teh. And
Dist. Jodhpur (Raj.).
----Appellant
Versus
Maddox Tradings Pvt. Ltd., Through Manager And Director Rohit
Shrivastav S/o Satish Shrivastav, R/o B 3738 Sai Nivas,
Bhagwati Garden Extension, Kakrola, Uttam Nagar, New Delhi.
Office Address- D-88, Okhla Industrial Area, First Phase, New
Delhi. (Accused In Trial Court)
(Downloaded on 26/05/2025 at 09:32:18 PM)
[2025:RJ-JD:25046] (2 of 2) [CRLLA-174/2022]
----Respondent
For Appellant(s) : None present
For Respondent(s) : -
HON'BLE MR. JUSTICE FARJAND ALI
Order
22/05/2025
1. In the 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 in three cases.
2. Upon perusal of the judgments impugned, it is revealing that
cheques were allegedly given by the accused-respondent to the
petitioner, which upon presentation got dishonoured owing to
reason of insufficient funds in the account of the accused. There
appears reasonable grounds to allow the petitioner to prefer an
appeals against the impugned judgments.
3. Accordingly, the instant applications seeking leave to appeal
are allowed. The memos of leave to appeal application shall be
treated and registered as appeals. The opportunity of hearing
shall be given at the time of hearing on the point of admission.
4. Office to proceed.
(FARJAND ALI),J
61-Pramod/-
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