SUDHAKARAN PILLAI Vs. P.C. BIJUKUMAR

JUDGEMENT

(1.) PETITIONER is the accused in C.C.284/2009 on the file of Judicial First Class Magistrate's Court -IV, Punalur taken cognizance for the offence under Section 138 of Negotiable Instruments Act on a complaint filed by the respondent. This petition is filed under Article 227 of the Constitution of India for a direction to the Magistrate to allow Ext.P4 witness list dated 2.7.2010. The case of the petitioner is that though evidence of two more witness is necessary for the defence, the Magistrate without considering the same posted the case for arguments to 14.7.2010 and therefore the Magistrate is to be directed to receive the witness list and examine the witness.

(2.) LEARNED Counsel appearing for the petitioner and respondent were heard.