- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the present petition and emanating from the record are that, a criminal case was registered against the petitioner-accused Amrit Pal Singh son of Gulzar Singh and others, by way of FIR No. 60 dated 19.04.1999, on accusation of having committed the offences punishable under Sections 420, 465, 468, 471, 379 and 120-B IPC, by the police of Police Station Mohali.
(2.) After completion of the investigation, the police submitted the challan/final police report in terms of Section 173 Cr. P. C. and the petitioneraccused was accordingly charge-sheeted, for the commission of the indicated offences by the trial Court. The case was slated for evidence and the prosecution examined PW1-Khazanchi Lal Garg, one of the Director of M/s Chandigarh Petro Foam Private Limited.
(3.) During the course of trial, the petitioner moved application(Annexure P-4) for recalling Khazanchi Lal Garg, for further cross-examination and directing the Punjab National Bank, Sector 28, Chandigarh, to produce the copy of the cheque in question. The application was dismissed by the trial Court, by virtue of impugned order dated 04.12.2010(Annexure P-5).;