GURPREET SINGH DHODY Vs. ONKAR SINGH CHADHA

JUDGEMENT

(1.) Present petition has been under Sec. 482 Cr.P.C. challenging the order dtd. 10/11/2022, whereby the application under Sec. 311 Cr.P.C. filed by the petitioner has been dismissed.

(2.) Learned counsel for the petitioner submits that this case is based on the documentary evidence and in absence of the documents sought to be produced, the petitioner will not be able to prove his case.

(3.) A perusal of the order passed by the learned Trial Court indicates that the complaint has been pending for more than the last 17 years. Further, the complainant was given repeated opportunities and only then the post-charge evidence of the complainant was led which continued for more than a year. Moreover, the complainant previously had moved an application to place on record a certificate which was also dismissed by the learned trial court vide order dtd. 6/6/2022. Further, This court previously on 3/1/2022 had directed that the trial shall be completed in a time-bound manner.