GURMEET SINGH Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Public Prosecutor for the State.

(2.) The brief facts of the case are that respondent No.2 filed a complaint against the petitioner before the Judicial Magistrate First Class , Gharsana, District Sriganganagar stating that his firm is doing the business of Commission Agent and he is demanding money from the accused amounting to Rs. 1,15,231/- whereupon the accused gave one cheque for a sum of Rs. 40,000.00 but the cheque was dishonoured by the Bank. Thereafter a complaint in this regard was filed in the court and the Magistrate took cognizance against the petitioner.

(3.) The petitioner moved an application under section 91 Code Criminal Procedure stating that no money is due against him and prayed for calling for the account books for the year 2004 to 2007, but the said application was dismissed vide order dated 20.04.2010 and ordered to call for record for the period from 14.02.2006 to 18.11.2006. Against the said order the petitioner filed a revision which was also dismissed by the learned Addl.Sessions Judge, Anupgarh, Camp Gharsna vide order dated 19.01.2011. Aggrieved by the above order, the petitioner has preferred this cri. misc. Petition.