G.PANNERSELVAM Vs. P.T.SIVAKUMAR

JUDGEMENT

(1.) This Crl.O.P., is filed praying to call for the records pertaining to C.M.P.No.3380 of 2013 in C.C.No.127A of 2011 and the order dated 03.09.2013 passed by learned Judicial Magistrate No.I, Thirupathur, Vellore District, and to set aside the same and to permit the petitioner to summon the witness and give evidence.

(2.) Heard the learned counsel for the petitioner. None appeared for the respondent.

(3.) The Revision Petitioner is the complainant in C.C.No.127A of 2011. The respondent therein is the accused. The Petitioner filed a complaint under section 200 Cr.P.C., for the offence under Section 138 of Negotiable Instruments Act before the learned Judicial Magistrate No.1, Thirupathur. The learned Magistrate has taken cognizance of the complaint in C.C.No.127A of 2011.