PUSHKAR LAL DANGI Vs. NARAYAN LAL

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) Brief facts of the case, as placed before this Court by the learned counsel for the petitioner that the respondent lodged a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 against the petitioner, whereupon a case bearing no. 16532/2015 came to be registered against him before the learned Special Judicial Magistrate No. 1 (N.I. Act Cases), Udaipur. Thereafter, during the course of trial, the complainant-respondent in his cross-examination stated that his family had sold certain lands, in lieu of a consideration of Rs.21,00,000.00, out of which a sum of Rs.10,00,000.00 was given to the accused-petitioner.

(3.) Thereafter, the accused-petitioner preferred an application under Ss. 91 and 311 Cr.P.C. to bring on the record the respondent's bank statements for the year 2012-2013 and the sale deed of the lands in question. That vide order dtd. 19/1/2021, the learned Court below partly allowed the application; granting the petitioner liberty to produce the bank statements of respondent for year 2012-13, and sale deed of land in question at his defence.