SAURABH JAIN Vs. ANKIT JAIN

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. has been filed assailing order dtd. 3/11/2023 passed by ASJ (Special Court)(Electricity Act, 2003) No.9 Jabalpur, whereby orders dtd. 18/10/2023 and 25/10/2023 passed in SCNIA 4000967/2015 (Ankit Jain vs. Saurabh Jain) by learned JMFC have been affirmed.

(2.) Learned counsel for the petitioner has submitted that complainant was cross-examined on 12/9/2023. Complainant had closed his evidence on 22/9/2023. Thereafter, learned JMFC granted him only 2(two) opportunities and closed his right to adduce the defence evidence which is unfair and improper. As such petitioner/accused has been deprived of his right to adduce defence evidence. Therefore, it is prayed that impugned order passed by the Courts below be set aside and the petitioner/accused be permitted to adduce his defence evidence before the trial Court.

(3.) I have gone through the impugned orders and other material available on record.