CHAUDHARY FINANCE COMPANY Vs. ASHOK KUMAR RANA

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner impugning the order dated 8.11.2013 passed by the learned Judicial Magistrate Ist Class, Yamunanagar at Jagadhari, whereby the application under section 311 Cr.P.C filed by the complainant for adducing additional evidence has been dismissed.

(2.) Heard.

(3.) In Rajaram Prasad Yadav v. State of Bihar and another,2013 4 RAJ 354, Hon'ble the Apex Court, in pare 23 laid the following principles:-