RAMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THESE three Criminal MC's have been filed by the common accused in three separate cases challenging the rejection of an application to recall the complainant to be examined afresh. The proceeding related to a prosecution under Section 138 of the Negotiable Instruments Act. The court below had dismissed the application on the ground that there is no reason to recall the said witness.

(2.) THE counsel for petitioner submitted that he proceeded on the basis that the forensic lab had given a report before the trial court in all the three cases stating that the cheque was materially altered which resulted in filing this application for re- examining the complainant. Crl.M.C.NO. 1317 of 2012, Crl.M.C.No.1318 of 2012 & Crl.M.C.No.1329 of 2012

(3.) CRIMINAL MC's are therefore dismissed.