SATNAM SINGH Vs. ICICI BANK LTD.

JUDGEMENT

(1.) Petitioner has filed this petition challenging the order dated 01.10.2014, whereby application moved by the complainant under Section 311 of Code of Criminal Procedure, 1973 ('Cr. P.C.' for short), was allowed.

(2.) Learned counsel for the petitioner has submitted that the trial Court has made reference to the order dated 11.04.2014 whereby application under Section 311 Cr. P.C. was allowed, whereas application in question was not allowed on the said date. Section 311 Cr. P.C. reads as under:-

(3.) Thus, as per the above provision, Court has ample power to summon any witness during trial, if his/her evidence appears necessary for the just decision of the case.