VANEET Vs. RAVINDER SINGH SIDHU

JUDGEMENT

(1.) The instant revision has been filed to challenge order dated 02.06.2015 passed by learned trial Court whereby the prayer of the complainant to produce on record the original receipt dated 01.02.2012 statedly executed by the petitioner in token of having received an amount of Rs. 3 lacs from the complainant has been allowed.

(2.) The respondent-complainant has filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 against the petitioner in respect of dishonour of cheque of Rs. 3 lacs. The amount was statedly received by the petitioner on 01.02.2012 vide receipt Ex. C1 and the cheque in question issued by the petitioner in favour of the complainant is dated 20.03.2013.

(3.) The respondent-complainant led his evidence and the case was at the stage of defence evidence when the application was filed by the complainant.