BALENDRA KUMAR Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482, Cr. P. C. has been filed by the petitioner against the order dated 30.09.2013 passed by the Sessions Judge, Chittorgarh (for short "the revisional court" hereinafter), whereby the revision petition preferred by the petitioner against the order dated 06.11.2012 passed by the A.C.J.M., Kapasan, Chittorgarh (for short "the trial court" hereinafter) in case No. 165/2002 has been dismissed.

(2.) Brief facts of the case are that in the proceedings initiated against the petitioner under Section 138 of the Negotiable Instruments Act, the petitioner has moved an application on 26.07.2012 and prayed that the complainant may be directed to produce the Ledger Account, Balance Sheet and the Audit records pertaining to the loan transaction took place between the petitioner and the complainant. The trial court has dismissed the said application vide order dated 06.11.2012, while observing that all the documents pertaining to the cheque in question have already been produced by the complainant in reply to the application and the petitioner has failed to clarify that which other documents are required to be summoned from the complainant.

(3.) Being aggrieved with the order passed by the trial court on 06.11.2012 the petitioner had preferred a revision petition before the revisional court, which came to be dismissed by the revisional court, while observing that the order passed by the trial court, is interlocutory order and revision against the same is not maintainable.