DHARAM PAL Vs. MOHINDER SINGH

JUDGEMENT

(1.) The necessary facts emancipating into this criminal revision by respondent-accused Dharam Pal is directed against the order dated 07.03.2017 passed by the learned Judicial Magistrate 1st Class, Sonepat, whereby, an application preferred by revisionist-accused for directing the complainant to submit his Pan Card stood dismissed.

(2.) The brief facts are that a complaint under Section 138 A Negotiable Instrument Act (in short, 'the Act') was filed by Mohinder Singh against Dharam Pal over a dispute of Rs. 35,00,000/- alleged to have been given to the accused who had issued in acknowledgement of the same the cheque in question which stood dishonoured and after necessary formalities a complaint was filed in which accused was summoned and during the course of trial the present application was moved which stood dismissed by the trial Magistrate.

(3.) The contention of the learned counsel for the petitioner that the Pan Card was an essential document to prove the financial capacity and, therefore, application ought to be allowed to produce the same on records.