LAWS(MAD)-2018-8-172

V GOPAL Vs. M DEVARAJAN

Decided On August 11, 2018
V Gopal Appellant
V/S
M Devarajan Respondents

JUDGEMENT

(1.) For the sake of convenience, the parties will be referred to as the accused and the complainant respectively.

(2.) It is the case of the accused that the complainant has initiated a prosecution in S.T.C.No.599 of 2017 under Section 138 of the Negotiable Instruments Act, 1881 and the same is pending on the file of the Judicial Magistrate Court I, Erode. The complainant was examined in chief on 23.01.2018 and he was cross-examined on 13.02018 by the accused. After the evidence was closed, the accused was examined under Section 313 Cr.P.C. and after arguments, the case was posted for judgment.

(3.) While so, the accused filed Crl.M.P.No.3974 of 2018, to recall PW1 for further cross-examination, Crl.M.P.No.3975 of 2018, to reopen the case and Crl.M.P.3976 of 2018, under Section 254 Cr.P.C., to examine the wife of the complainant in chief as witness. All the three cases were heard by the trial Court and were dismissed by individual orders dated 17.07.2018, challenging which, these three petitions have been filed by the accused.