REGENT COMPUTRONICS PVT. LTD.

Zaheda Inamdhar Appellant

V/S

Fatima Hassina Sayeedha Respondents

Referred Judgements :-

SHREENATH VS. RAJESH [REFERRED TO]
RADHEY SHYAM GARG VS. NARESH KUMAR GUPTA [REFERRED TO]
MANDVI CO OP BANK LTD VS. NIMESH B THAKORE [REFERRED TO]
RAJESH AGARWAL VS. STATE [REFERRED TO]
MAGMA LEASING LTD VS. STATE OF WEST BENGAL [REFERRED TO]
KSL and INDUSTRIES LTD VS. MANNALAL KHANDELWAL [REFERRED TO]
KSL and INDUSTRIES LTD VS. MANNALAL KHANDELWAL [REFERRED TO]
INDO INTERNATIONAL LTD VS. STATE OF MAHARASHTRA [REFERRED TO]
HARISCHANDRA BIYANI VS. STOCK HOLDING CORPORATION OF INDIA LIMITED [REFERRED TO]
INDIAN BANK ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
AFZAL PASHA VS. MOHAMED AMEERJAN [REFERRED TO]

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings of recording of evidence of the accused by way of an affidavit in C.C.No.27337 of 2027 pending before the 22nd Additional Chief Metropolitan Magistrate, Bengalore arising out of a complaint filed under Sec. 200 of the Cr.P.C., alleging offences punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ('the Act' for short) and has sought quashment of the order dtd. 13/12/2023 which rejects Sec. 311 Cr.P.C. application filed by the petitioner seeking further cross-examination of the respondent/accused.

(2.) Heard Sri P.P. Hegde, learned senior counsel appearing for the petitioner and Sri M.N.Umesh, learned counsel appearing for the respondent.

(3.) Facts, in brief, germane are as follows:-

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ZAHEDA INAMDHAR Vs. FATIMA HASSINA SAYEEDHA

Referred Judgements :-

JUDGEMENT

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