Labh Singh vs Chet Ram (2025:Rj-Jd:25717)
2025 Latest Caselaw 1382 Raj

Rajasthan High Court - Jodhpur

Labh Singh vs Chet Ram (2025:Rj-Jd:25717) on 15 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:25717]                     (1 of 2)                        [CRLLA-507/2024]


       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
               S.B. Crml Leave To Appeal No. 507/2024

Labh Singh S/o Inder Singh, Aged About 72 Years, Pakka
Bhadwa, Tehsil And Distt. Hanumangarh (Raj.)
                                                                           ----Appellant
                                      Versus
Chet     Ram     S/o   Uttama         Ram,        Malkoka,         Dabli    Bas   Fateh
Mohhamad, Tehsil And Distt. Hanumangarh (Raj.)
                                                                      ----Respondent


For Appellant(s)            :     Mr. Rajesh Saharan
For Respondent(s)           :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

15/05/2025

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:25717] (2 of 2) [CRLLA-507/2024]

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 51-Pramod/-

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