VIDYA NAGARAJAN Vs. PRABHAVATHI SANKAR

JUDGEMENT

(1.) The Criminal Revision Case is filed against the impugned order dtd. 3/2/2024 passed in C.M.P.No.9726 of 2023 in S.T.C.No.330 of 2022 by the learned Judicial Magistrate, Fast Track Court No.1, Erode.

(2.) The learned counsel appearing for the petitioner submits that the petitioner is an accused in the complaint filed by the respondent under Ss. 138 and 141 r/w. 142 of Negotiable Instruments Act which was taken on file in S.T.C.No.330 of 2022. After complainant's side witnesses is over, the petitioner has filed a petition under Sec. 254(2) Cr.P.C to examine the witnesses, namely, S.K.Saranya, who is the wife of Senthil Kumar (D.W.1), however, the trial Court dismissed the petition, which is in violation of principles of natural justice. Challenging the same, the present petition has been filed.

(3.) The learned counsel appearing for the petitioner submits that in order to prove her case, the petitioner is entitled to examine any witness as defence witnesses. Therefore, this Court may set aside the impugned order and fix a date for examination of defence witnesses.