S. ANAND Vs. B. NARAYANASAMY

JUDGEMENT

(1.) THE accused in C.C. No. 6513 of 2007 on the file of the learned XXIII Metropolitan Magistrate, Saidapet, Chennai, is the petitioner herein.

(2.) THE respondent/complainant filed a complaint dated 20.01.2005 against the petitioner/accused for the offence under Section 138 of the Negotiable Instruments Act and this petition is filed to set aside the order dated 02.09.2010 passed by the learned IV Additional Sessions Judge, Chennai in Crl.Rc. No. 39 of 2010, confirming the order passed by the learned XXIII Metropolitan Magistrate, Saidapet, Chennai dated 13.04.2010 in Crl.M.P. No. 2392 of 2010 in C.C. No. 6513 of 2007.

(3.) IT is further submitted that the petitioner filed a petition in Crl.M.P. No. 2392 of 2010 under Section 91 Cr.P.C. requesting the Commissioner of Police to produce the file regarding the petition enquiry conducted by the Assistant Commissioner of Police, T. Nagar in C.O.P. No. 3462 of 2004, dated 20.09.2004 against the complainant/respondent for the offences under Exorbitant Interest Act. That petition was dismissed by the learned Metropolitan Magistrate and therefore, the petitioner filed a revision petition in Crl.Rc. No. 39 of 2010 on the file of the learned IV Additional Special Judge, Chennai and that revision was also dismissed and aggrieved against the same, this criminal original petition is filed.