SWARAJ MAZDA LTD Vs. VIJAY PAL ADHANA

JUDGEMENT

(1.) This order shall dispose of above-mentioned case as well as other four petitions* tabulated at the foot of the order as they are identical in nature and can conveniently be decided by a common order.

(2.) Prayer in these petitions is for setting setting aside the order dtd. 14/3/2017, vide which, the lower appellate Court had allowed two applications, filed by the respondent/accused, under Sec. 391 Cr.P.C., to lead additional evidence/documents.

(3.) Brief facts of the case are that the petitioner/complainant had filed six complaints under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act') with the allegations that the complainant is in the business of manufacturing and selling vehicles and their spare parts and had authorized the respondent/accused, being the proprietor of M/s Shivam Motors.