(1.) THIS petition under Section 482 Cr.P.C. read with Article 227 of the Constitution is directed against the order dated 30.1.2015 passed by learned Judicial Magistrate 1st Class, Court No. 2, Paonta Sahib in Criminal Case No. 13/3 of 2008 whereby the application moved by the petitioner for leading additional evidence under Section 311 Cr.P.C. has been ordered to be dismissed.
(2.) THE petitioner is facing a complaint under Section 138 of the Negotiable Instruments Act, 1889 (for short 'Act') on the allegation that he had issued a cheque to the complainant/ respondent which had been dishonoured for want of sufficient funds.
(3.) DURING the pendency of the complaint, the petitioner filed an application under Section 311 Cr.P.C. for allowing him to produce original receipt dated 25.9.2008 executed by Mamudeen with a further prayer for examining the witnesses of the said certificate and also for re -examination of the complainant.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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