M.PARTHASARATHY Vs. C.KARTHIKEYAN

JUDGEMENT

(1.) This Criminal Revision Petition has been filed seeking to call for the records of the learned Metropolitan Magistrate, Fast Track Court - III Saidapet passed in CC No.3456 of 2017 and to set aside the order in Crl. M.P. No.63 of 2021 dtd. 15/2/2021 and permit the petitioner to avail the benefit of examining the bank witness.

(2.) The brief facts of the case are as follows :-

(3.) The learned Metropolitan Magistrate, Fast Track Court - III Saidapet, dismissed the said petition on 15/2/2021, on the ground of Maintainability itself and the relevant portion of the said order reads as follows :-