Bhanwarilal vs Mohanlal (2025:Rj-Jd:25700)
2025 Latest Caselaw 1435 Raj

Rajasthan High Court - Jodhpur

Bhanwarilal vs Mohanlal (2025:Rj-Jd:25700) on 15 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:25700]                   (1 of 2)                      [CRLLA-56/2025]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Crml Leave To Appeal No. 56/2025

Bhanwarilal S/o Maidhan, Aged About 59 Years, R/o Sardarpura
Baas Nohar Sarkari School Ke Pass Nohar, Tehsil Nohar, District
Hanumangarh.
                                                                   ----Appellant
                                    Versus
Mohanlal S/o Kisturchand, R/o Ward No.22 Nohar, District
Hanumangarh.
                                                                 ----Respondent


For Appellant(s)          :     Mr. Vinod Kumar Sihag
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 the drawer". There appears

reasonable grounds to allow the petitioner to prefer an appeal

against the impugned judgment.

[2025:RJ-JD:25700] (2 of 2) [CRLLA-56/2025]

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 57-Pramod/-

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