SUKHDEEP SINGH Vs. SUKHDEV SINGH

JUDGEMENT

(1.) (Oral) - The present petition has been filed under Sec. 482 of Code of Criminal Procedure for quashing/modifying order dated 29.01.2013 passed by learned trial court in Criminal Complaint No. 792/2 dated 21.05.2010, titled as 'Sukhdeep Singh Vs. Sukhdev Singh' with further prayer that respondent be directed to place original documents on the record of the case.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record including the impugned order.

(3.) Petitioner is a complainant in complaint filed under Sec. 138 of the Negotiable Instruments Act. Evidence of petitioner was already closed. Case was fixed for evidence of the accused. He appeared as his own witness and also examined another witness, namely, Avtar Singh to prove some documents. Thereafter, an application was moved on behalf of petitioner-complainant before learned trial court. Copy of the said application was not placed on record on behalf of the petitioner. However, during the course of the arguments, the said application was seen by this Court. In the said application, prayer was made on behalf of petitioner-complainant that direction be issued to respondent-accused to bring all the documents in his possession and to supply photocopy of the same in order to conduct effective cross-examination. Learned trial court disposes of the said application by giving direction to the accused to bring original documents in court during the course of evidence and to supply copy of the same to petitioner and however, his request for placing the original on record, was declined.