KALI RAM PANATU Vs. BAL KRISHAN RAWAT

JUDGEMENT

(1.) Present petition, under the provisions of Section 482 of the Code of Criminal Procedure, stands filed by petitioner Kali Ram Panatu, against the order dated 16.2.2018, passed by Judicial Magistrate 1st Class, Jubbal, District Shimla, Himachal Pradesh, in Complaint No.9-3 of 2016, titled as Bal Krishan v. Kali Ram, whereby application filed by respondent Bal Krishan Rawat for tendering on record copy of ledger, which contains entries, acknowledging receipt of different amounts by the petitioner, stands allowed.

(2.) Complainant-Respondent Bal Krishan Rawat (hereinafter referred to as the complainant) filed a Criminal Complaint against accused-petitioner Kali Ram Panatu (hereinafter referred as the accused) , under the provisions of Negotiable Instruments Act, 1881. Allegedly, cheques amounting to Rs. 10, 00, 000/-, Rs. 4,00, 000/- & Rs. 1,00, 000/-, issued by the accused, stood bounced.

(3.) During trial, prior to the completion of complainant's evidence, complainant filed an application, seeking permission to produce and prove copy of the ledger, so maintained by him. It is this application which stands allowed by the Court below, vide impugned order dated 16.2.2018.