P SOUNDARARAJAN Vs. ARPUTHAM ENTERPRISES

JUDGEMENT

(1.) THE petitioner seeks to set aside the order passed by the learned Judicial Magistrate, Ambattur in C.M.P.No.4926 of 2009 in C.C.No.23/2007 dated 27.11.2009.

(2.) THE petitioner, who stands accused of offence under Section 138 of the Negotiable Instruments Act, had moved an application under Section 91 Cr.P.C. in C.M.P.No.4926 of 2009 seeking production of the following documents: