RAVINDER SINGH RAGHAV Vs. LOKESH UPADHYAY

JUDGEMENT

(1.) By way of present proceedings, the petitioner has assailed the order dated 20.08.2019 passed by Addl. Sessions Judge in CR No.51/2019 vide which the revision petition filed on behalf of the petitioner, challenging the closure of petitioner's right to cross-examine the respondent/ complainant, was dismissed.

(2.) The respondent/complainant instituted a complaint case under Section 138 of Negotiable Instruments Act against the present petitioner for dishounour of two cheques of Rs.15 lacs each. After pre-summoning evidence of the complainant, the petitioner was summoned vide an order dated 17.09.2014.

(3.) The Trial Court on 20.04.2017 framed notice under Section 251 Cr.P.C. to which the petitioner pleaded not guilty and claimed trial. Thereafter, the case was listed on multiple dates for cross-examination of the complainant, however, the petitioner/accused did not file any application under Section 145(2) of the Negotiable Instruments Act. Ultimately, the Trial Court vide order dated 10.08.2018 closed the petitioner's right to cross-examine the complainant.