MADHUSUDAN FLOOR MILLS PVT. LTD. Vs. SANJAY MANE

JUDGEMENT

(1.) This application under section 482 of Cr.P.C., 1973 has been filed, challenging the order dated 3-7-2017 passed by J.M.F.C., Gwalior in Criminal Case No.10550 of 2009, by which the application, filed by the applicants under section 91 of Cr.P.C., 1973 for production of the Income Tax Returns of the respondent of the year 2009 -2010 and 2010-2011 has been rejected.

(2.) The necessary facts for the disposal of the present application in short are that the respondent has filed a criminal complaint under section 138 of Negotiable Instruments Act on the ground that the cheques of Rs. 2,25,000/- issued by the applicants, were returned by the bank on the ground of insufficient funds and the applicants have not paid the cheque amount in spite of service of statutory notice under section 138 of Negotiable Instruments Act.

(3.) The applicants filed an application under section 91 of Cr.P.C., 1973 seeking a direction to the respondent to produce the Income Tax Returns of the year 2009-2010 and 2010-2011 on the ground that the respondent is a Govt. Employee and if he had given an amount of Rs. 2,25,000 to the applicants, then he must have disclosed the same in his Income Tax Returns.