NATHOO SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) NATHU Singh petitioner has filed the present petition under section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India, praying for the quashment of the impugned order dated 9.9.1996 (Annexure P1) passed by the Court of Judicial Magistrate 1st Class, Palwal, in case F.I.R. No. 84 dated 23.9.1992 under Section 435/34 registered at Police Station Sadar, Palwal, vide which the learned Magistrate closed the evidence of the prosecution and posted the case for recording the statement of the accused under Section 313, Code of Criminal Procedure.

(2.) THE grouse of the petitioner is that the impugned order is liable to be quashed as the trial Court failed to discharge its duty for the production of the witnesses by issuing the warrants of arrest and by not doing so, a great prejudice has been caused to the petitioner, who is the complainant in the main case.

(3.) NOTICE of the petition was given to the respondents, who contested the case of the petitioner.