PRAMENDRA KUMAR JALUTHARIYA Vs. SUMERCHAND

JUDGEMENT

(1.) The petitioner has preferred this criminal misc. petition under Sec. 482 Cr.P.C. against the order dt. 20/7/2018 passed by learned Special Metropolitan Magistrate (N.I. Act Cases) No.3, Jodhpur Metropolitan in Criminal Original Case No. 107/2016 whereby the learned Court below has rejected the application under Sec. 311 Cr.P.C. and Sec. 165 of Evidence Act filed by the petitioner.

(2.) Brief facts of the case as noticed by this Court are that respondent No.1 and the petitioner are father and son respectively, and the proceedings under Sec. 138 of N.I. Act are going on against the father as lodged by his son.

(3.) As the record of the case would reveal, the case was initiated on 22/8/2016 and cognizance was taken by the learend Court below on 3/9/2016. The evidence of the petitioner was completed on 24/5/2017 and the evidence of the respondent was completed on 11/10/2017. The learned Court below has posted the matter for final arguments on 3/11/2017, but for some or other reasons, the final arguments could not take place.