T R AJAYAN Vs. M RAVINDRAN

JUDGEMENT

(1.) These three Crl. MCs are filed challenging three separate orders in ST No 4577 of 2004 on the file of the Judicial First Class Magistrate's Court, Palakkad. Since in all these Crl. MCs, the parties are the same and the matter arose out of ST No. 4577 of 2004, these matters are heard together and are being disposed of by this common judgment.

(2.) The petitioner herein is the complainant in ST No. 4577 of 2004 on the file of the Judicial First Class Magistrate Court-II, Palakkad arising out of a private complaint filed under Section 138 read with Section 142 of the Negotiable Instruments Act, 1881 (hereinafter referred for short as 'NI Act' only). The petitioner, on the closure of evidence filed three petitions, (1) CMP No. 1276 of 2006, filed for a direction to re-open the prosecution evidence, (2) CMP No. 1277 of 2006, filed for a direction to the first accused to produce the minutes book of Infogenie Information Tech and Serv Pvt. Ltd. and (3) CMP No. 1275 of 2006, filed for a direction to the Assistant Commissioner of Income Tax (Assessment), Circle No. I, Palakkad to produce the income-tax returns, balance sheet etc. of M/s. Infogenie Information Tech and Serv Pvt. Ltd. All these petitions were dismissed' by the Court below by three separate orders and the petitioner is challenging the above three orders separately by preferring these Crl. MCs.

(3.) Crl. MC No. 1622 of 2006 is filed challenging Annexure-F order dated 05/06/2006 in CMP No. 1276 of 2006 in ST No. 4577/2004. Annexure-C is the copy of the petition (CMP No. 1276 of 2006) where the prayer is for re-opening the complainant's evidence. Crl. MC No. 1627 of 2006 is filed challenging Annexure-E order in Annexure-B petition, namely CMP No. 1275 of 2006, in which the prayer is for a direction to produce the income-tax records from the Assistant Commissioner of Income Tax (Assessment), Circle No. I, Palakkad. Crl. MC No. 1628 of 2006 wherein the challenge is against Annexure-G order of the Court below in CMP No. 1277 of 2006, a copy of which is produced as Annexure-D wherein the prayer is to direct the first accused to produce the minutes book of the company, namely M/ s. Infogenie Information Tech and Serv Pvt. Ltd. The above three orders are impugned in the above three criminal miscellaneous cases.