AKSHAY BANSAL Vs. KAMARPAL SINGH

JUDGEMENT

(1.) Challenge in the present petition, filed under Section 482, Cr.P.C., is to the order dated 20.10.2014, passed by learned Judicial Magistrate First Class, Ludhiana, whereby, the application filed by the respondent-complainant under Section 311, Cr.P.C., for summoning of Jatinder Kumar, son of Narinder Kumar, in the additional evidence, was allowed.

(2.) Learned counsel for the petitioner has raised the following contentions:

(3.) On the other hand, learned counsel for the respondentcomplainant submits that cogent reasons have been recorded by learned Trial Court while holding that additional evidence to be led by the respondent-complainant was for the just decision of the case and that at the stage of the complainant's evidence, the application for leading additional evidence was moved and, as such, it cannot be said that there was an intention on the part of the complainant to fill up the lacunae in his case.