BALVINDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is facing trial in the Court of Special Judicial Magistrate (N.I.Act Cases) No.2, Sri Ganganagar for the offence under section 138 of the N.I.Act.

(2.) He preferred an application under Section 311 Cr.P.C. for summoning certain witnesses in defence. The trial court rejected such application by a detailed order dated 7.4.2015. The petitioner challenged the said order by filing a revision which came to be rejected by learned Special Judge (SC/ST Cases), Sri Ganganagar by order dated 30.7.2015.

(3.) The petitioner has now approached this Court by way of this misc. petition assailing the legality and validity of the above two orders.