(1.) "Whether the trial court was justified in rejecting the application of the petitioner under Section 311 Cr.P.C.?" is the question involved in this case.
(2.) The petitioner is challenging the order dated 7.12.2019 on the file of VI Additional Small Causes Judge and 31st Addl.C.M.M., Bengaluru City, in C.C.No.1431/2018. By the impugned order, the trial court rejected the application of the petitioner/accused filed under Section 311 Cr.P.C. for further cross-examination of PW-1.
(3.) On the complaint of the respondent, the petitioner is facing prosecution in C.C.No.1431/2018 before the trial court for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.