K RAMAIAH Vs. R SUDHAKARA NAIDU

JUDGEMENT

(1.) THE petitioner has sought for a direction to the Judicial Magistrate, Tiruttani, to receive the copy application filed by the counsel for the petitioner and furnish certified copies of the complaint and related documents in C. C. No. 10 of 2005 within a time frame.

(2.) THE petitioner is the accused in the case facing trial for the alleged offence under Section 138 of the Negotiable Instruments Act and according to him, his counsel presented a copy application on 05. 04. 2006 seeking for certified copies of the complaint and related documents and the learned Magistrate refused to receive the application, which necessitated him to file this petition.

(3.) CONSIDERING the nature of the prayer sought for, there is no necessity to issue a notice to the respondent. Heard the learned counsel for the petitioner.