ARUN KUMAR SHARMA Vs. ADESH GOEL

JUDGEMENT

(1.) Crl. M.A.12377 /2020 (Exemption)

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks direction thereby to set aside and quash the order dated 29.08.2020 passed by Ld.M.M.-04 (N.I.Act)/South-East, New Delhi in complaint case under Section 138 of the Negotiable Instruments Act, 1881 vide CT Cases/3007/2014 titled as Adesh Goel Vs. M/s. Zexus Air Services Pvt. Ltd., whereby the application under Section 311 Cr.P.C. by petitioner/accused no.3 for recall of complainant for further cross examination was dismissed. Further seeks direction thereby to allow the application under Section 311 Cr.P.C. by petitioner/accused no.3 for recall of complainant for further cross examination.