SAROJ CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard counsel for the petitioners.

(2.) The present criminal miscellaneous petition has been filed against the order dtd. 15/2/2020 passed by learned trial court whereby at the request of the counsel for the accused-petitioners herein the defence evidence was closed and the matter was fixed for final arguments.

(3.) Learned counsel for the petitioners submits that petitioners have right to defend the case filed against them under Sec. 138 of the Negotiable Instruments Act, 1881 by the complainant. On the relevant date the accused-petitioner Vijay Choudhary was not present before the learned trial court and his advocate without his instructions conceded that defence evidence may be closed.