Naresh Kumar Sanghi, J. - (1.) Prayer in this petition filed under Section 482, Cr.P.C., is for quashing of the orders dated 1.9.2011 and 14.9.2011 (Annexures P-5 and P-6 respectively), whereby the evidence of the petitioner-accused was closed by order of the Court.
(2.) In a nut-shell, the facts of the case are that respondent No. 2-complainant, Ram Parshad, filed a complaint, dated 12.8.2005, alleging the commission of the offence punishable under Section 138 of the Negotiable Instruments Act, against the petitioner-accused, Rajiv Mehra, as a cheque of Rs. 3,26,955/-, issued by the petitioner-accused in favour of respondent No. 2-complainant, had bounced.
(3.) After completion of all the formalities, the petitioner- accused was summoned. Respondent No. 2-complainant led his evidence and thereafter on 14.9.2010 statement of the petitioner-accused under Section 313, Cr.P.C., was recorded and the case was adjourned to 12.10.2010 for defence evidence. On the adjourned date, an application was moved by the petitioner- accused, but the same was dismissed on 28.2.2011. Thereafter, on 17.3.2011, 4.4.2011, 6.5.2011, 30.5.2011, 15.6.2011, 16.5.2011 and 9.8.2011, the case was adjourned to lead the defence evidence, but no such evidence was led on the said dates. On 20.8.2011, the petitioner-accused produced DW-1, Rohit, whose examination-in-chief was recorded and thereafter, the case was adjourned to 1.9.2011, on which date his cross- examination was conducted and the learned Trial Court closed the oral evidence of the petitioner-accused and adjourned the case to 7.9.2011 for producing the documentary evidence only. The petitioner-accused moved an application for examination of his Chartered Accountant to enable him to produce certain documents. The said application was also dismissed on 14.9.2011. The orders dated 1.9.2011 and 14.9.2011, are under challenge before this Court.;