BELLWETHER SECURITIES PRIVATE LIMITED Vs. JOY GEORGE

JUDGEMENT

(1.) Though initially petition was filed by the two petitioners, later by filing a memo, the name of 1st petitioner was got deleted. Therefore, this petition is considered only in relation to 2nd petitioner.

(2.) In the prosecution initiated by the respondent against the petitioner and others for the offences punishable under Section 138 of the Negotiable Instruments Act, 1881, petitioner arrayed as accused No.2 filed application under Section 311 of Code of Criminal Procedure with a prayer to permit him to adduce further evidence, though in the body of the application it was stated that the accused-applicant wants to bring certain facts stated therein, on record through further examination-in-chief of DW1. In other words, application was for recalling DW1 to give further evidence.

(3.) The said application was opposed by the respondent-complainant.