BODAPATI NAGA KRISHNA GANDHI Vs. LLAPAKURTHI RAMULU

JUDGEMENT

(1.) Since both the case are under the same set of circumstances and the parties are also one and the same, they are being disposed of by this Common order.

(2.) The petitioner in both the cases is the accused in C.C.Nos. 31 and 32 of 2004 on the file of the Additional Judicial First Class Magistrate, Narsapur, registered for the offence under Section 138 of the Negotiable Instruments Act (for short 'the Act').

(3.) During the pendency of the proceedings, the complainant field Crl.M.P.No.775 of 2006 in C.C.No.31 of 2004 and Crl.M.P.No.776 of 2006 in C.C. No. 32 of 2004 requesting the Court to permit his son, being the general power of attorney holder, to represent him. The lower Court, through the order, dated 31 -07-2006, passed the following order in both the petitions :