Harendra Singh vs Mahendra Ramawat (2025:Rj-Jd:22367)
2025 Latest Caselaw 657 Raj

Rajasthan High Court - Jodhpur

Harendra Singh vs Mahendra Ramawat (2025:Rj-Jd:22367) on 8 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:22367]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR


                S.B. Crml Leave To Appeal No. 99/2025

Harendra Singh S/o Budhsinghji Tanwar, Aged About 49 Years,
R/o Teacher Colony, Chopasani School Ke Pass, Jodhpur,raj.
                                                                   ----Appellant
                                    Versus
Mahendra Ramawat S/o Sh. Bherudas, Aged About 45 Years, R/o
Plot No. 27/84 Balaji Hill Colony T.v. Road Masuriya, Jodhpur
                                                                 ----Respondent



For Appellant(s)          :     Mr. Gopal Meghwal
For Respondent(s)         :     -



                HON'BLE MR. JUSTICE FARJAND ALI

Order

08/05/2025

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 acquitted the accused-

respondent for the want of evidence.

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 "funds insufficient". Since the right of the petitioner to

produce evidence had been closed, there appears reasonable

grounds to allow the petitioner to prefer an appeal against the

impugned judgment.

[2025:RJ-JD:22367] (2 of 2) [CRLLA-99/2025]

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.

4. Office to proceed.

(FARJAND ALI),J 61-Pramod/-

Powered by TCPDF (www.tcpdf.org)