ASHOK KUMAR Vs. STATE OF UTTARAKHAND AND ORS

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has challenged the order dated 20.10.2011, passed by Special Judicial Magistrate, Roorkee, in Criminal Complaint Case No. 73 of 2011, whereby said court has rejected the application of the accused to summon the record of the speed post from the post office.

(3.) Brief facts of the case, are that, after a cheque, said to have been given by the accused to the complainant, got bounced from the bankers, criminal complaint was filed by the complainant, allegedly after giving due notice. The evidence of the complainant is over. Statement under section 313 of Cr.P.C., also appears to have already been recorded.