SHINGAR JEWELLERS Vs. CHARANJIT SINGH

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 BNSS, 2023 for quashing/setting quashing/setting aside the order dtd. 7/2/2025, whereby evidence of petitioner has been closed (Annexure P-4)) and order dtd. 4/3/2025, whereby application filed by the petitioner under under Sec. 311 Cr.P.C. has been dismissed (Annexure P-6), both passed by learned Judicial Magistrate 1st Class, Amritsar in case stemming from a complaint case filed under Sec. 138 of Negotiable Instruments Act, 1881.

(2.) Learned counsel for the petitioner inter alia contends that without there being any justifiable cause or fault on the part of the petitioner, the evidence of the petitioner was closed by impugned order. She further contends that itt is a matter of record that despite issuance of ssummons and non-bailable warrants, witness of the Excise and Taxation Department did not appear.

(3.) Upon advance notice, Mr. Sumeet Singh Brar, Advocate has put in appearance on behalf of the respondent and filed his vakalatnama which is taken on record. Registry is directed to tag the same at the appropriate place.