INDERJEET PARMAR Vs. RAMESH KUMAR & ORS

JUDGEMENT

(1.) The present petition, under Section 482 of the Code of Criminal Procedure, is maintained by the petitioner-complainant for quashing and setting aside the impugned order, dated 22.5.2019, passed by the learned Additional Chief Judicial Magistrate, Amb, District Una, in Case No.276-I of 2014, whereby evidence of the petitioner-complainant was closed.

(2.) The key facts, giving rise to the present petition are that the learned Court below called the status report from the concerned police authorities and proceeded with the complaint as private complaint and so, the petitioner-complainant lead the preliminary evidence, thereafter, the learned Court below issued notice to the respondents-accused persons. As per the petitioner, he has to examine his witnesses and has availed four opportunities for leading the pre charge evidence, but on 22.5.2019, the learned Court below closed the evidence of the complainant.

(3.) Feeling aggrieved, the impugned order, dated 22.5.2019, passed by the learned Court below, the petitionercomplainant maintained the present petition.