SHERIFA Vs. CHENCHU RAJU

JUDGEMENT

(1.) This petition has been filed challenging the order passed by the Court below dismissing the application filed by the petitioner under Section 311 Cr.P.C. to re-open and re-call P.W.I for further examination and for marking further documents.

(2.) The petitioner is the complainant in a complaint filed under Section 138 of Negotiable Instruments Act, 1881. It is seen from records that the complaint was filed in the year 2015. The petitioner examined herself as P.W.I and marked documents and she was also cross examined by the respondent in the year 2016 itself. Thereafter, the Court below closed the evidence and posted the case for questioning.

(3.) The respondent filed a petition to re-open for further examination of the petitioner and this application was dismissed and it was also confirmed by this Court.