Ladhuram Pandit vs Rajendra Prasad (2025:Rj-Jd:25726)
2025 Latest Caselaw 1433 Raj

Rajasthan High Court - Jodhpur

Ladhuram Pandit vs Rajendra Prasad (2025:Rj-Jd:25726) on 15 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:25726]                   (1 of 2)                      [CRLLA-91/2025]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Crml Leave To Appeal No. 91/2025

Ladhuram Pandit S/o Shri Girdhari Ram Pandit, Aged About 42
Years, R/o Purani Line, Valmiki Basti, Gangashaher, Bikaner.
                                                                   ----Appellant
                                    Versus
Rajendra Prasad S/o Shri Jagdish Prasad, R/o Holi Ka Tibba,
Valmiki Basti, Tehsil Sadulpur, District Churu.
                                                                 ----Respondent


For Appellant(s)          :     Mr. Rajiv Bishnoi
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:25726] (2 of 2) [CRLLA-91/2025]

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 60-Pramod/-

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