- (1.) The compendium of the facts, which requires to be noticed, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and oozing out, from the record, is that, in the wake of statement of complainant Jagjit Singh petitioner (for brevity "the complainant"), a criminal case was registered against accused Sukhvinder Chand son of Om Parkash (respondent No. 2), vide FIR bearing No. 111 dated 11.12.2004, on accusation of having committed the offence punishable under Section 420 IPC, by the police of Police Station Kotwali Nabha, District Patiala, inter-alia with the following allegations :- "That on 17.09.2004, complainant Jagjit Singh gave an application to D.I.G. Patiala stating that he had some dealings with M/s Sandhu Traders. The owners of the Firm are Beant Kaur W/o Bahadar Singh R/o Village Nohra and Sukhvinder Chand S/o Om Parkash R/o Babarpur. The complainant had cleared all the due to the said Firm and nothing was pending to him. In the beginning when the dealings started, a blank pronote signed by Jagjit Singh was given and when the dealings had come to end the accused Sukhvinder Chand returned another pronote having himself forged signatures of Jagjit Singh to him. When complainant Jagjit Singh told him that this is not the pronote signed by him then Sukhvinder Chand told him that he has no other pronote signed by complainant with him. He told that if the complainant started selling crop to some other Commission agent, then this pronote will be filled in of Rs. 8/10 Lacs and case would be filed."
(2.) Having completed all the codal formalities, the respondent-accused was accordingly charge-sheeted and the prosecution produced its evidence. Consequently, the evidence of the prosecution was closed by the order of the Court.
(3.) During the pendency of the case, the complainant moved an application (Annexure P4) to produce the additional documentary evidence mentioned therein. The respondent-accused refuted the prayer of petitioner and filed the reply (Annexure P5).;