S.S. VENKATESH BABU Vs. ANANTHAPADMANABHA NAIDU

JUDGEMENT

(1.) Crl.P.No2985/2020 and Crl.P.No.3365/2020 have been filed by the petitioner challenging the order passed by XLIII Additional City Civil and Sessions Judge, Bangalore in Crl.A.No.1714/2017 and Crl.A.No.1715/2017 on the application filed under Section 391 of Cr.P.C. dated 28.02.2020.

(2.) I have heard Sri. Manjunath. H, learned counsel for the petitioner and the learned counsel Sri. Shankar Reddy for the respondent-complainant.

(3.) The brief facts of the case are that two complaints were registered under Section 138 of Negotiable Instrument Act, 1881 and they have been registered in CC.No.30244/2015 and CC.No.8730/2015 on the file of XII Additional CMM Court, Bangalore. After recording the evidence, the Trial Court convicted the petitioner-accused for the alleged offence. Petitioner- accused challenged the same before LXIII Additional City Civil & Sessions Judge, Bangalore and at that time he filed an application under Section 391 of Cr.P.C. for production of fourteen documents along with list of the documents. The same was challenged by the respondent-complainant and after hearing both the sides the learned sessions Judge dismissed the application. Challenging the same petitioner is before this Court.