GIJU P. MATHAI Vs. ANIL KUMAR P.R.

JUDGEMENT

(1.) The petitioner is the accused in C.C.No.598/2016, on the files of the court below. The petitioner filed C.M.P.No.1839/2018 before the court below praying for issuing summons to the Bank Manager concerned directing him to produce the statement of accounts maintained by a company namely, M/s.P.T. Mathai Constructions Company Pvt. Ltd. The accused is stated to be the Director of the said Company. It was contended by the petitioner that the said facts had been stated by DW-1. In the said circumstances, the petitioner filed the above C.M.P.

(2.) The court below as per Annexure A4 order dismissed the said petition, against which this Crl.M.C. has been filed.

(3.) Heard.