Kanwaljit Singh Ahluwalia, J. - (1.) Instant petition has been preferred under Section 482 Cr.P.C., 1973 praying therein that the order dated 29.05.2018 passed by the Court of Special Metropolitan Magistrate (N.I. Act Cases), No.3, Jaipur Metropolitan Jaipur, whereby the application of the petitioner under Section 91 Cr.P.C., 1973 was dismissed, be set aside.
(2.) Briefly stated, the respondent/complainant had instituted a complaint under section 138 of the Negotiable Instruments Act alleging therein that the petitioner had issued a cheque amounting to Rs. 4,50,000/- and the said cheque, on presentation had bounced.
(3.) The learned counsel appearing for the petitioner has referred to the cross-examination of the complainant to contend that the complainant in the earlier part of the cross- examination admitted that an agreement was executed between the parties. The complainant has also admitted that if the Court directs, he can produce agreement/document in the Court. ;