ISHAK MOHAMMAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Petitioner's (an Accused) grievance is against an Order, dtd. 9/10/2023 passed by the learned Additional Sessions Judge, Begu, Chittorgarh, which upheld the Order, dtd. 11/5/2023 by the learned Additional Chief Judicial Magistrate, Rawatbhata, Chittorgarh, dismissing his Application under Sec. 91, Cr.P.C.

(2.) The relevant facts of the case are that in proceedings under Sec. 138 of the Negotiable Instruments Act, 1881 instituted against the Petitioner, he filed an Application seeking a direction to the Complainant to produce his Income Tax Return and Money Lending License. This Application was dismissed by the Trial Court on 11/5/2023. Aggrieved by this, the Petitioner filed a Revision Petition before the Additional Sessions Judge, Begu, District (Downloaded on 10/7/2024 at 10:07:54 pm) Chittorgarh, which was also dismissed on 9/10/2023. Hence, this Petition.

(3.) In the background of the narrative provided in the Petition, I have heard the learned Counsel for the Petitioner.