RAJKUMAR Vs. GUNMALA

JUDGEMENT

(1.) MR . C.B. Pandey, learned counsel for the petitioner.

(2.) HEARD in motion.

(3.) PRESENT petitioner and some other persons are facing criminal prosecution under section 138 of the Negotiable Instruments Act on the basis of a private complaint filed by non-applicant No. 1. The case is at the stage of pronouncement of judgment. At this stage an application under section 311 Criminal Procedure Code have been moved by the present petitioner for recalling the complainant so that some questions can be put to her regarding the present petitioner. The prayer was opposed by the complainant and thereafter the application was dismissed. Revision also failed and then petitioner has come up before this Court praying for invocation of provisions of section 482 of Criminal Procedure Code and for directing the trial Court to allow the application moved by the present petitioner.