Chandra Prakash vs Chetan Das (2025:Rj-Jd:25714)
2025 Latest Caselaw 1431 Raj

Rajasthan High Court - Jodhpur

Chandra Prakash vs Chetan Das (2025:Rj-Jd:25714) on 15 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:25714]                   (1 of 2)                       [CRLLA-64/2025]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Crml Leave To Appeal No. 64/2025

Chandra Prakash S/o Late Shri Ramprasad, Aged About 64
Years, Proprietor Of M/s Mor Mukut Enterprises, R/o Nayapura
Balotra District Balotra
                                                                    ----Appellant
                                    Versus
1.       Chetan Das S/o Pokar Das, R/o Tapadiya Colony, Near
         Krishi Mandi, Shashtri Nagar, Ward No. 20, Balotra, Dist.
         Balotra.
2.       State Of Rajasthan, Through Pp
                                                                 ----Respondents


For Appellant(s)           :    Mr. Rameshwar Hedau
For Respondent(s)          :    Mr. Surendra Bishnoi, AGA



                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:25714] (2 of 2) [CRLLA-64/2025]

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. 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 58-Pramod/-

Powered by TCPDF (www.tcpdf.org)