(1.) The petitioner impugns order dated 18.01.2017 of the Revisional Court dismissing the revision petition of the petitioner and imposing costs of Rs.5,000/-.
(2.) Before the Revisional Court, petitioner had impugned the order dated 26.10.2016 passed by the Trial Court closing the right of the petitioner to lead defence evidence. The Trial Court had noticed that five opportunities had been given to the petitioner/accused to lead evidence however no witness had been produced.
(3.) The Revisional Court imposed the costs of Rs.5,000/- on the petitioner on the premise that the petitioner had incorrectly stated the name of the witness who was sought to be summoned. The petitioner had intended to summon Kamal Gupta whereas in the petition the name of Pankaj Gupta was mentioned. Learned counsel for the petitioner submits that the same was a typographical error.