VIJAY SINGH Vs. RAJ KUMAR

JUDGEMENT

(1.) Prayer in this petition filed under Section 482, Cr.P.C. is for setting aside the order dated 16.05.2012 passed by learned Sessions Judge, Narnaul, whereby the criminal revision petition filed by the petitioner-complainant impugning the order dated 06.12.2011 passed by learned Judicial Magistrate Ist Class, Narnaul, closing his evidence, was dismissed.

(2.) Facts of the present case in a nutshell are that the petitioner-complainant had filed a complaint on 24.01.2011 before learned Judicial Magistrate Ist Class, Narnaul, for the offence punishable under Section 138 of the Negotiable Instruments Act, against the respondentaccused. After appearance of the respondent-accused, a notice of accusation was served and, thereafter the case was fixed for 06.09.2011 for recording of the evidence of the petitioner-complainant. Ultimately vide order dated 06.12.2011, the evidence of the petitioner-complainant was closed by court order. The said order was challenged by way of criminal revision petition before the court of Session and the said criminal revision petition was also dismissed, hence the present petition under Section 482 of the Code of Criminal Procedure for setting aside the above mentioned two orders passed by both the courts below.

(3.) Learned counsel for the petitioner submits that sufficient opportunities were not afforded to the petitioner for leading his entire evidence, therefore, great injustice has been caused to him. He further submits that few more opportunities be granted to him for completing his entire evidence.