Section 145 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
145. Evidence on affidavit.-(1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974 ), the evidence of the complainant may be given by him on affidavit and may, subject to all just exceptions be read in evidence in any e quiry, trial or other proceeding under the said Code.
(2)The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, summon and examine any person giving evidence on affidavit as to the facts contained therein.
