LAWS(HPH)-2018-7-100

ANIL KUMAR Vs. SHAHID KHAN FOREST CONTRACTOR

Decided On July 18, 2018
ANIL KUMAR Appellant
V/S
Shahid Khan Forest Contractor Respondents

JUDGEMENT

(1.) The petitioner, herein, is an accused in criminal complaint filed under Section 138 of the Negotiable Instrument Act (hereinafter referred to as the Act), who is aggrieved by the impugned order dated 28.06.2018, passed by the trial Court, for closing his right to lead evidence in defence for his failure to produce the same on the date fixed by the trial Court as last opportunity to do so, in case No.90/3 of 2015, titled Shahid Khan Forest Contractor v. Anil Kumar.

(2.) It is submitted by learned counsel for the petitioner that next date for hearing before the trial Court for addressing the arguments has been fixed for 31st August, 2018.

(3.) Chapter XVII of the Act has been incorporated with a specific object of enacting a special provision by incorporating a strict liability so far as the cheque in Negotiable Instrument is concerned. The law relating to negotiable instruments is the law of commercial world and has been legislated to facilitate the activities in trade and commerce making provision of giving sanctity to the instruments of credit which could be deemed to be convertible into money and easily passable from one person to another.