Virendra Singh vs Abhijeet Choudhary ...
2025 Latest Caselaw 1428 Raj

Citation : 2025 Latest Caselaw 1428 Raj
Judgement Date : 15 May, 2025

Rajasthan High Court - Jodhpur

Virendra Singh vs Abhijeet Choudhary ... on 15 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:23591]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 151/2024

Virendra Singh S/o Shri Girdhari Singh, Aged About 45 Years,
R/o House No. 6, Mohan Nagar - A, Bjs Colony, Jodhpur.
                                                                   ----Appellant
                                    Versus
Abhijeet Choudhary S/o Shri Sohan Lal Choudhary, R/o Narayan
Niwas, Narendra Textile Wali Gali, First C Road, Sardarpura,
Jodhpur.
                                                                 ----Respondent


For Appellant(s)          :     Mr. Vishal Sharma
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 "Payment stopped by drawer" in the account of the

accused. There appears reasonable grounds to allow the petitioner

to prefer an appeal against the impugned judgment.