SREEKUMAR MENON Vs. GANESHAN.V

JUDGEMENT

(1.) The petitioner is the accused in the case S.T.No.794/2018 on the file of the Court of the Special Judicial First Class Magistrate (N.I.Act cases), Kozhikode.

(2.) The aforesaid case is one instituted upon the complaint filed against the petitioner by the first respondent for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(3.) When the aforesaid case reached the stage of defence evidence, the petitioner/accused filed an application as Crl.M.P.No.3555/2019 under Section 91 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') for summoning a petition alleged to have been filed by him against the first respondent before the Assistant Commissioner of Police, Thrikkakkara. As per Annexure-A7 order, the learned Magistrate dismissed the aforesaid application. The aforesaid order is challenged in this petition filed under Section 482 Cr.P.C.