BHARAT BHAI PATEL Vs. RADHA AGRAWAL

JUDGEMENT

(1.) Both the revisions are connected with the same parties in a matter of similar nature and therefore, decided by a common order.

(2.) In criminal revision No.1831/2012, the applicant has challenged the order dated 9.7.2012 passed by the learned JMFC, Jabalpur in complaint case No.239/2011, whereas in criminal revision No.1832/2012, the applicant has challenged the order dated 9.7.2012 passed by the learned JMFC, Jabalpur in complaint case No.240/2011. In both the cases, applications under section 91 of the Cr.P.C. filed by the respondent was accepted.

(3.) The facts of the case, in short, are that, the complainant has moved two different complaints against the respondents that she gave cheques of Rs.50 Lacs and Rs.5 Lacs to the applicant/the complainant and those cheques were dishonoured. The respondent has moved an application under section 91 of the Cr.P.C. in both the cases that the complainant does not possess the status, so that he could have been given a sum of Rs.55 Lacs without any bank transaction and therefore, it is necessary that his income tax returns of last 5 years be brought on record and copy of the account books of last 5 years be also produced before the trial Court. It was also sought that the copy of the bank account for the year 2009-10 and 2010-11 be also brought on record.