AMARJIT SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) PETITIONER is assailing order dated 12.10.2011 passed by Judicial Magistrate Ist Class, Jagadhri, whereby application moved by the petitioner/complainant under Section 311 Cr.P.C., was dismissed.

(2.) Brief facts of the present case are that petitioner has filed a complaint under Section 138 of the Negotiable Instruments Act, which was pending before Ms. Jasmin Sharma, the then Judicial Magistrate Ist Class, Jagadhri. On 5.4.2008, two witnesses of the complainant i.e. Clerk of Punjab National Bank, Bilaspur, and Clerk of Punjab & Sind Bank, Yamuna Nagar, had appeared, however, on that day accused was not present and case was adjourned after recording presence of the witnesses; on 6.12.2008 accused surrendered before the Court and was released on bail, however, case was adjourned for 2.5.2009 for the evidence of the complainant. On 19.9.2009 again abovesaid two witnesses were present before the Court, however, case was adjourned because Presiding Officer of the Court i.e. Ms. Jasmin Sharma, the then Judicial Magistrate Ist Class, Jagadhri, was on leave, however, presence of the witnesses was marked on the record. Thereafter case was transferred to the Court of Ms. Swati Sehgal, Judicial Magistrate Ist Class, Jagadhri. Statement of the complainant was recorded on 25.2.2011, however abovesaid two witnesses were not present, hence evidence of the complainant was closed. Thereafter, complainant/petitioner has moved present application requesting the Court to summon two witnesses, who remained present before the Court on the earlier two occasions for evidence, which was declined by the learned Magistrate vide impugned order.

(3.) I have heard Learned Counsel for the petitioner and have perused the record.