Runwal Finance Limited Company vs Bhanwar Lal (2025:Rj-Jd:23595)
2025 Latest Caselaw 1427 Raj

Rajasthan High Court - Jodhpur

Runwal Finance Limited Company vs Bhanwar Lal (2025:Rj-Jd:23595) on 15 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:23595]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 147/2024

Runwal Finance Limited Company, Managing Director Suresh
Chand Jain, Head Office 17, Kalatipalai Street Savkar Pet
Chennai, Branch 59, Laxmi Nagar, Jodhpur.
                                                                   ----Appellant
                                    Versus
Bhanwar Lal S/o Shri Bagaram Bishnoi, R/o Village Pitawas Via
Kankelav, District Jodhpur.
                                                                 ----Respondent


For Appellant(s)          :     Mr. Prateek Kumar Rohiwal
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.

[2025:RJ-JD:23595] (2 of 2) [CRLLA-147/2024]

3. 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.

4. Office to proceed.

(FARJAND ALI),J 43-Pramod/-

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