Firm Suruchi Trading Co vs Sita Ram (2025:Rj-Jd:25145)
2025 Latest Caselaw 10145 Raj

Rajasthan High Court - Jodhpur

Firm Suruchi Trading Co vs Sita Ram (2025:Rj-Jd:25145) on 22 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:25145]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
               S.B. Crml Leave To Appeal No. 438/2024

Firm Suruchi Trading Co., Goluwala Through Proprietor Rajkumar
S/o Shri Ramkaran, Aged About 48 Years, R/o Ayalki, Tehsil
Pilibanga Dist. Hanumangarh
                                                                     ----Appellant
                                      Versus
Sita    Ram    S/o   Shri       Ram   Chandra,         R/o       Sanwantsar   Dist.
Sriganganagar
                                                                   ----Respondent


For Appellant(s)            :    Mr. Sardul Singh Bishnoi
For Respondent(s)           :    -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

22/05/2025

1. 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.

2. 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 insufficient funds in the account of the accused. There

appears reasonable grounds to allow the petitioner to prefer an

appeal against the impugned judgment.

3. Accordingly, the instant application seeking leave to appeal is

allowed. The memo of leave to appeal application shall be treated

[2025:RJ-JD:25145] (2 of 2) [CRLLA-438/2024]

and registered as an appeal. The opportunity of hearing shall be

given to the respondent at the time of hearing on the point of

admission.

4. Office to proceed.

(FARJAND ALI),J 81-Pramod/-

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