S MAGALINGAM Vs. A GANESAN

JUDGEMENT

(1.) THE petition is filed by the petitioner/respondent to recall the orders passed by this Court on 17.11.2005 in Crl.O.P. No. 31531 of 2005 and Crl.A. No.897 of 2005.

(2.) THIS Court was pleased to grant special leave in Crl.O.P. No. 31531 of 2005 to prefer the Criminal Appeal No. 897 of 2005 as against the judgment of acquittal passed by the Trial Court for offences under Section 138 of the Negotiable Instruments Act.

(3.) THE fact remains that the learned Judicial Magistrate, Arakkonam, has passed a verdict of acquittal in C.C. No. 69 of 2005 on 29.7.2005 as against the respondent herein. THE certified copy of the judgment would disclose that the copy application to secure the copy of the judgment was filed on the very same day of pronouncement of the judgment. THE certified copy of the order was made ready by the Court on 24.8.2005.