LAKHVIR SINGH Vs. KULDIP SINGH

JUDGEMENT

(1.) Heard.

(2.) In the complaint under Sec. 138 of Negotiable Instruments Act, evidence of petitioner was closed vide order dtd. 13/10/2016. He moved application dtd. 25/10/2016 (wrongly mentioned as 25/10/2010 in Annexure P6) under Sec. 311 of Cr.P.C. for recalling (word "recalling" was wrongly used in fact the petitioner wants to summon) Sukhwinder Kaur and tendering the conclusion report prepared by the office of Commissioner of Police, Jalandhar.

(3.) The application was declined and the revision against the order of lower court was also dismissed.