PARMINDER SINGH Vs. OM PRAKASH

JUDGEMENT

(1.) Petitioner herein is accused in a complaint case filed, under Section 138 of Negotiable Instruments Act (hereinafter referred to as 'N.I. Act'), by respondent-complainant.

(2.) Petitioner-accused has preferred two petitions under Section 482 of the Code Criminal Procedure (hereinafter referred to as 'Cr.P.C.').

(3.) First petition bearing Cr.MMO No. 373 of 2018, titled as Parminder Singh vs. Om Prakash , has been preferred against Whether reporters of the local papers may be allowed to see the judgment? impugned order dated 16.05.2018, passed by learned Additional Sessions Judge-II, Solan, District Solan, H.P., in Revision Petition No.2ASJ-II/10 of 2018, titled as Parminder vs. State of Himachal Pradesh and another, whereby revision petition preferred by petitioner-accused against closure of his evidence in the complaint, vide order dated 02.12.2017, passed by learned Judicial Magistrate, 1st Class, Arki, District Solan, H.P., in case No.6/3 of 2013, titled as Om Prakash vs. Parminder, has been dismissed.