MAHENDRA SINGH KOHLI Vs. ABDUL RAHUF

JUDGEMENT

(1.) The present criminal misc. petition under Sec. 482 of the Code of Criminal Procedure has been preferred by the petitioner for quashing and setting aside the order dtd. 1/3/2023 passed by the learned Session Judge, Kota in Criminal Revision No. 185/2022, whereby the revision petition filed by the petitioner has been dismissed and the order dtd. 23/3/2022 passed by the learned Special Judicial Magistrate (N.I. Act Cases) No.3, Kota in Criminal Case No. 187/2016 has been affirmed.

(2.) Briefly stated, the facts of the case are that a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 has been filed by the respondent-complainant against the present petitioner and the same is pending adjudication before the learned trial Court.

(3.) During the pendency of the said proceedings, the petitioner moved an application seeking direction to the complainant to produce documents evidencing his financial capacity to advance the alleged loan amount.