RATTAN SINGH Vs. RAGHUBIR SINGH

JUDGEMENT

(1.) This petition has been filed against impugned order dated 24.2.2018 passed by Judicial Magistrate 1st Class, Court No. 2, Paonta Sahib, District Sirmour, H.P., whereby right of petitioner to lead defence evidence has been closed, as the petitioner had failed to lead his evidence despite granting sufficient opportunities.

(2.) In the petition, not even a single word has been uttered for reasons not to lead evidence on the part of petitioner on various dates fixed for the said purpose in the trial Court. Even the zimini orders of the said dates have not been placed on record, which may have reflected the cause, if any, for not leading evidence before the trial Court.

(3.) At this stage, learned counsel for the petitioner submits that it has been informed by petitioner to him after filing of the petition that only one witness namely Dalip Singh is to be examined as defence witness and the petitioner could not produce him as he was not available on those dates and therefore, he prays that one opportunity may kindly be granted to petitioner to examine the said Dalip Singh.