VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner being aggrieved with the order dated 17.5.2018 passed by the Additional Sessions Judge No.4, Jodhpur Metropolitan (for short 'the revisional court') whereby a criminal revision petition filed by the petitioner has been dismissed.
(2.) The said revision petition was filed by the petitioner being aggrieved with the order dated 9.4.2018 passed by the Special Judicial Magistrate (NI Act Cases) No.2, Jodhpur (for short hereinafter 'trial court') whereby it has exhibited a receipt submitted by the respondent No.2 as Ex.P/7 and closed the opportunity of the petitioner to cross-examine him.
(3.) The petitioner is facing trial for the offence punishable under Section 138 of Negotiable Instruments Act wherein the respondent No.2 is a complainant. During the course of cross-examination of the respondent No.2, the petitioner asked a question about receipt to demonstrate that he gave him a loan of Rs. 6,00,000/- to which the respondent No.2 had answered that the receipt is at home and he would produce the same before the Court. At this stage, the learned trial court had noted that the cross-examination of the respondent No.2 is reserved to the extent of the said receipt, if the same is produced by him.;