O B KARTHIKEYAN Vs. A RAJESWARI

JUDGEMENT

(1.) THE order passed in C. C. No. 287 of 2005 on the file of the Judicial Magistrate No. 3, Erode dated 21. 2. 2007 is under challenge in this appeal.

(2.) A reading of the order of the learned trial Judge will go to show that in a private complaint preferred by the complainant for an offence under Section 138 of the Negotiable Instruments Act 1881, the complainant was examined in chief in the morning but was not absent in the afternoon for cross examination and on behalf of the complainant to condone his absence, a petition under Section 256 of Cr. P. C has been filed but the same was dismissed on the ground that there is no sufficient reason assigned in the petition under Section 256 of Cr. P. C. to condone his absence. On the other hand, it is seen that the accused was also absent in the afternoon on the same day and a petition under Section 317 of Cr. P. C. was filed by the accused and the same was allowed by the learned trial judge, I am of the view that an opportunity must be given to the complainant to proceed with his private complainant.

(3.) THE learned counsel appearing for the appellant represents that he will produce the complainant on 30. 8. 2007 before the trial Court.