ABBU KHAN @ ABU SALEEM Vs. NARPAT SINGH DETHA

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner being aggrieved with the order dated 21.03.2018 passed by the Additional Sessions Judge No.4, Jodhpur (here in after to be referred as 'the revisional court') in revision petition No.92/2018, whereby the criminal revision petition filed on behalf of the petitioner has been dismissed.

(2.) The said revision petition was filed by the petitioner against the order dated 18.01.2018 passed by the Special Metropolitan Magistrate, N.I. Act Cases No.4, Jodhpur Metro (here in after to be referred as 'the trial court') in criminal original case No.95/2016, whereby the application filed by the petitioner under Section 91 Cr.P.C., 1973 with a prayer for summoning the certain documents from the ICICI Bank has been dismissed.

(3.) The petitioner is facing trial for the offence punishable under section 138 of the Negotiable Instruments Act before the trial court. The said proceedings were initiated at the instance of respondent and in those proceedings evidence of the respondent has already been completed and the statement of the petitioner has also been recorded under Section 313 Cr.P.C., 1973 At this stage, learned counsel for the petitioner have moved an application with a prayer for summoning the bank account details of the respondent for the month September, 2015.