NARINDER MOHAN Vs. JASPAL KAUR

JUDGEMENT

(1.) By way of present petition under Sec. 482 Criminal Procedure Code (hereinafter referred to 'Code'), challenge has been laid to order dtd. 10/9/2021 passed by JMIC, Ludhiana (Annexure P-3), whereby application filed by the petitioner under Sec. 311 of the Code to lead additional evidence has been rejected.

(2.) Shorn of the details the necessary facts that need to be noted for the adjudication of the present petition are that the petitioner herein is a complainant before the trial Court. A complaint was filed by him against the respondent for offence punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as 'N.I. Act').

(3.) As per the complaint, the petitioner extended friendly loan of Rs.3.00 lacs to the accused-respondent. In order to discharge her legal liability to repay the said friendly loan, accused issued the cheque in dispute to the petitioner. However, the said cheque dtd. 4/12/2017 was dishonoured for insufficient funds on 6/12/2017. Consequently, the complaint in question was filed. Respondent was summoned to face trial.