DALJEET SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) Crl.M.A. 20185/2016

(2.) I have heard learned counsel for the parties and have examined the file. Admittedly, the petitioner is facing proceeding under Sec. 138 of Negotiable Instruments Act, since 2000.

(3.) CW1 Manmohan Singh Bagga was examined for the first time on 22.11.201 He was partly cross-examined and further examination was deferred. He was again recalled for cross-examination on 19.04.2014 and 09.07.2015. His examination could be completed only on 211.2015.