(1.) Rule. Returnable forthwith. Heard Finally with consent of parties.
(2.) These two applications under Sections 482 of the Code of Criminal Procedure are filed against the order of the Judicial Magistrate (F.C.), whereby he rejected an application for summoning a witness along with certain document.
(3.) The present applicants are the accused in criminal case instituted against them under Section 138 of the Negotiable Instrument Act. It is the case of the complainant that the present applicant/accused issued a cheque which came to be dishonoured. After conclusion of the evidence of the complainant, the statement of the accused/applicant was recorded by the court under Section 313 of the Cr.P.C. While such statement was recorded, the accused has stated that besides him, he also wants to examine certain other witness.