DEVI Vs. S. RAJKUMAR

JUDGEMENT

(1.) THIS petition has been filed challenging the order dated 26.12.2014 made in Crl.M.P. No.1153 of 2014 in C.C. No.2592/2012 on the file of Fast Track Court II, Egmore, Chennai, dismissing the petition filed by the petitioner.

(2.) HEARD the learned counsel for the petitioner and the learned Government Advocate [crl.side] appearing for the State.

(3.) THE accused is the petitioner before this Court. The complainant lodged a private complaint against the accused for an offence under Section 138 of the Negotiable Instruments Act and examined himself as P.W.1 and the accused was examined by the Court under Section 313 Cr.P.C. At that time, the accused took a defence that he has not issued the impugned cheque and that he had no relationship, whatsoever with the complainant. Then the accused filed an application under Section 91 Cr.P.C calling for the following documents: