T.V. RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a 3rd party to the proceedings in C.C. No. 116 of 2015 on the files of the court below, which is a prosecution against the second respondent herein under section 138 of the Negotiable Instruments Act. After the evidence of the complainant, the 2nd respondent was examined under Section 313 Cr.P.C., 1973 Thereafter, the 2nd respondent filed Annexure-A3 witness list wherein the petitioner herein was cited as a witness. The learned Magistrate issued summons to the petitioner. Aggrieved by the order of the learned Magistrate issuing summons to the petitioner, this Crl.M.C. has been filed.

(2.) Service is complete. However, there is no appearance for the 2nd respondent.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.