(1.) This petition under section 482 of the Cr.P.C. takes exception to the order passed by the learned Sessions Judge on 7.9.2016 whereby he rejected the application filed by the petitioner for leading additional evidence under section 311 of the Cr.P.C.
(2.) The petitioner is facing a complaint under section 138 of the Negotiable Instruments Act, 1881 (for short 'Act') on the allegation that he had issued a check to the complainant/respondent which had been dishonoured.
(3.) It is not in dispute that after both the parties led their respective evidence and the case was fixed for arguments on 16.12.2015, the petitioner filed the aforesaid application for leading additional evidence on the ground as mentioned in para 2 of he application, which reads thus:
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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