PANNA LAL Vs. ROOP LAL

JUDGEMENT

(1.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been preferred claiming the following reliefs: CRLMP No. 1661/2020:

(2.) Learned counsel for the petitioner drew the attention of this Court towards the fact that the complainant-private respondent herein had failed to bring on record the Income Tax documents, which would have enabled the learned court below to adjudicate as to whether the demand raised against the cheque in question was justified or not.

(3.) On the other hand, learned counsel for the respondent vehemently opposed the aforementioned proposition on the ground that the same cannot be permitted to be brought in, as the petitioner himself has accepted his signatures on the cheque, and thus, no more proof was required so as to justify bringing of the income tax documents on record.