SURESH RAJARAM BALPANDEY Vs. ASHOK NEELKANTH RAI

JUDGEMENT

(1.) PETITIONER has filed this revision against the order dated 20. 9. 2007, passed by Judicial Magistrate First Class, Pandurna, in Criminal Case No. 263/07, rejecting the application filed by petitioner for getting defence witnesses examined on affidavit in view of the provisions under Section 145 (2) of the Negotiable Instruments Act. Section 145 of the Negotiable Instruments Act is reproduced hereunder:

(2.) IN view of the above position of law, I do not find any error in the impugned order passed by the trial Court refusing to permit accused to examine his witnesses on affidavit. Accordingly, this revision is dismissed.