(1.) Prayer in this revision is for setting aside the order dtd. 26/4/2017 passed by the trial Court dismissing the application filed by the petitioner/complainant to place on record the notarized copy of passbook of the bank account of the petitioner.
(2.) The trial Court, vide impugned order dtd. 26/4/2017, dismissed the said application observing that in the cross-examination of complainant/CW-1, there was no reference to production of the aforesaid passbook of Punjab National Bank, Nawanshahr and, therefore, no purpose will be served by allowing the application. It is also observed that the complainant had ample opportunity to lead his evidence.
(3.) It is worth noticing that this petition is pending since 2017 and on 30/5/2017, while issuing notice of motion, the trial Court was directed not to conclude the trial. The said interim order is continuing till date and even the lower Court's record was requisitioned.