VIDHI JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition filed under section 482 Cr.P.C., challenge has been made to the order dated 5th March, 2010 passed by the learned Additional Sessions Judge (Fast Track) No.4, Jaipur city, Jaipur in Criminal Revision No.13/2010 by which the revision petition was dismissed and the order dated 5th October, 2009 passed by the learned Additional Chief Judicial Magistrate No.7, Jaipur city, Jaipur in Case No.1540/2007 has been up-held.

(2.) Brief facts for the disposal of the present petition are that respondent no.2- Sunil Singh Rathore filed a complaint under section 138 of the Negotiable Instruments Act, 1881 (here-in-after to be referred in short as, 'the Act') before the Additional Chief Judicial Magistrate No.7, Jaipur city, Jaipur. After providing several opportunities to the petitioner his right to cross-examine the complainant on affidavit evidence was closed and the application moved in this behalf was rejected on 5th October, 2009. The petitioner having felt aggrieved preferred a revision petition and the revisional court up-held the order passed by the trial court and dismissed the revision petition on 5th March, 2010. Hence, the present misc. petition has been filed.

(3.) I have heard learned counsel for the petitioner and the learned public prosecutor for the State.