RAMESH CHAND VERMA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) IN view of the order dated 26.8.2014, the order dated 30.8.2013 passed in Miscellaneous Criminal Case No.6797/2013 has been perused. This revision has already been restored vide order dated 30.8.2013.

(2.) BY invoking the supervisory powers of this Court, petitioner has preferred this petition under section 397 of Code of Criminal Procedure, 1973 (in short 'the Code') calling in question the impugned order dated 17.6.2011 passed by learned trial Court whereby the prayer of petitioner with regard to taking the deposit slips on record and further cross -examine the complainant has been turned down.

(3.) PETITIONER has preferred this petition seeking following relief: