TABREJ KUMAR Vs. PRINCE MOTORS

JUDGEMENT

(1.) The present petition is filed assailing the order dtd. 27/1/2025 passed in Criminal Revision Petition No.340/2024 whereby, the learned Revisional Court has upheld the order dtd. 5/6/2024 passed by Special Judicial Magistrate (N.I. Act Cases) No.3, Kota whereby, the application of the accused petitioner under Sec. 315 of Cr.P.C. was dismissed.

(2.) At the outset, learned counsel for the petitioner submitted that the complainant has filed a complainant against the accused petitioner for offences under Sec. 138 of Negotiable Instruments Act, 1881 (for short, "N.I. Act, 1881") accordingly, learned ACJM No.2, Kota registered a complaint as 1048/2015 (100/2011) (Annexure-1). It is further submitted that the learned Trial Court closed the evidence of the accused-petitioner and after hearing both the parties dismissed the application (moved under Sec. 315 of Cr.P.C.) vide order dtd. 5/6/2024 against which the petitioner filed a revision petition, howsoever, vide order dtd. 27/1/2025, the same was also dismissed.

(3.) In this backdrop, learned counsel for the petitioner has submitted that the impugned orders are perverse in nature and are ought to be quashed and set aside.