Section 45J(3) in The Banking Regulation Act, 1949
(3)In any case tried summarily under sub-section (1), the High Court-(a)need not summon any witness, if it is satisfied that the evidence of such witness will not be material;(b)shall not be bound to adjourn a trial for any purpose unless such adjournment is, in the opinion of the High Court, necessary in the interests of justice;(c)shall, before passing any sentence, record judgment embodying the substance of the evidence and also the particulars specified in section 263 of the Code of Criminal Procedure, 1973 (2 of 1974), so far as that section may be applicable;and nothing contained in sub-section (2) of section 262 of the [Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted by Act 1 of 1984, Section 35, for " Code of Criminal Procedure, 1898], shall apply to any such trial.
