LAWS(CAL)-2010-2-130

RAJESH GUPTA Vs. SUDHIR KUMAR CHOUHAN

Decided On February 08, 2010
RAJESH GUPTA Appellant
V/S
SUDHIR KUMAR CHOUHAN Respondents

JUDGEMENT

(1.) The petitioner has been facing a trial in connection with a case relating to an offence punishable under Section 138 of the Negotiable Instruments Act, before the Learned Judicial Magistrate, 4th Court, Howrah.

(2.) It is the case of the petitioner that he intended to examine himself as a defence witness, but the Learned Magistrate turned down his such prayer.

(3.) Heard the Learned Counsels appearing on behalf of the parties.