(1.) The applicant-petitioner has filed this application for placing on record a short affidavit along with annexures.
(2.) For the reasons mentioned in the application, the same is allowed and short affidavit along with annexures are taken on record.CRM-M-45064-2019
(3.) The respondent/complainant was examined as CW1. In cross- examination a suggestion was put to him that in fact a blank cheque was given by the petitioner to one Subhash Chand, who was a commission agent in Grain Market, Nighdu as a security to supply paddy as the company is running a rice mill but that cheque was misused by the complainant in connivance with Subhash Chand and the petitioner/accused had never met with the respondent/complainant and he had no liability towards the respondent. It was also alleged that the cheque was not filled up by Rajesh Rana (accused petitioner) though it had been signed by him.