C. KRISHNAKUMAR Vs. V.P. BALASUBRAMANIAN

JUDGEMENT

(1.) THE petitioner, who is the respondent/accused in C.M.P. No.3078 of 2014 in STC.No.971 of 2011 on the file of the learned Judicial Magistrate, Fast Track Court at Magistrate Level, Karur, has come forward with this petition challenging the impugned order passed on 30.06.2015 stating that the he is facing criminal case under Section 138 of Negotiable Instruments Act.

(2.) THE case of the petitioner is that the respondent/complainant has filed an application in C.M.P. No.3078 of 2014 in S.T.C. No.971 of 2011 seeking to re -open the complainant side evidence and to recall P.W.1 to mark the documents mentioned therein and also the evidence adduced by the petitioner/accused in a civil suit in O.S. No.703 of 2007 on the file of the Principal District Munsif Court, Karur and the trial Court, after hearing both sides, allowed the same, as against which, the petitioner has come forward with this Criminal Original Petition.

(3.) TO substantiate his arguments, he relied upon the following decisions: