VIMAL GHAI Vs. M. P. SHARMA

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr.P.C., seeking to set aside the impugned order dtd. 10/5/2024, passed by the learned Principal District and Sessions Judge in Criminal Revision Petition bearing No. 142/2024, with prayer to allow the petitioner's application under Sec. 311 Cr.P.C for re-examination of the respondent/ complainant.

(2.) Respondent/complainant filed a complaint under Sec. 138/142 Negotiable Instruments Act ["NI Act"], with allegations that cheque issued by the petitioner towards discharge of his liability was dishonoured with remarks, "Payment stopped by Drawer", vide cheque return memo dtd. 30/6/2020. Petitioner did not make payment despite demand notice dtd. 28/7/2020.

(3.) Petitioner was summoned by the trial Court and at present, the matter is at the stage of defence evidence.