MOHD. SADIQ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.1481 of 2023 is filed questioning the dismissal order in Criminal M.P.No.692 of 2022 in C.C.No.435 of 2009 whereby the learned Judicial Magistrate of First Class (Special Mobile Court), Nizamabad, dismissed an application filed by the petitioner/Accused to examine himself for the purpose of adducing evidence in defence, by order dtd. 15/9/2022, which case is filed for the offence under Sec. 138 of the Negotiable Instruments Act.

(2.) Criminal Petition No.1584 of 2023 is filed questioning the dismissal order in Criminal M.P.No.693 of 2022 in C.C.No.976 of 2009, whereby the learned Special Judicial Magistrate of First Class (Mobile), Nizamabad, dismissed an application filed by the petitioner/accused to examine himself for the purpose of adducing evidence in defence, by order dtd. 15/9/2022, which case is filed for the offences under Ss. 290, 323, 352, 504 and 506 of IPC.

(3.) Since the petitioner and the 2nd respondent are one and the same in both these petitions, they are heard together and disposed off by way of this Common Order.