ASHRAF Vs. KIRPAL SINGH

JUDGEMENT

(1.) The present petition has been preferred under Section 482 of the Code of Criminal Procedure, 1973 (in short the 'Cr.P.C.') for quashing the impugned order dated 21.5.2015 passed by the learned Judicial Magistrate, Ferozepur Jhirka, Distt. Mewat in Criminal Complaint No. 116 dated 7.12.2010 tilted as 'Kirpal Singh v. Ashraf' vide which the application filed by the complainant under Section 311 Cr.P.C. for production of the agreement to sell dated 15.4.2007 has been allowed. Respondent-Kirpal Singh has filed a complaint under Section 138 of the Negotiable Instruments Act against the petitioner. During the pendency of that case, the respondent moved an application under Section 311 Cr.P.C. for leading the additional evidence to produce the agreement to sell dated 15.4.2007 executed by him in favour of Mahender Singh son of Risal Singh resident of village Rajpura Then Distt. Jind to sell his property situated in Gobindpura Tehsil and District Jind for a sum of Rs. 20,00,000/-.

(2.) The said application was contested by the present petitioner by filing a detailed reply controverting the pleas raised in the application.

(3.) The said application has been allowed by the learned trial Court vide impugned order dated 21.5.2015.