VIPIN VISWANATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure to quash Annexure-V order viz., common order in CMP Nos.258 of 2019 and 2166 of 2019 in S.T.No.2785 of 2015 on the file of the Judicial First Class Magistrate Court-II, Haripad dtd. 25/9/2020.

(2.) Heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondents.

(3.) It is submitted by the learned counsel for the petitioner that, after completion of examination of PW1 and PW3, it has brought to the notice that PW1 denied the handwriting in Ext.P1 and therefore, the accused got examined as PW3 and he had produced Exts.D6 to D8 documents admittedly containing the handwriting of the complainant. Therefore, the petitioner filed the above petitions to send Exts.D6 to D8 for comparing the handwriting therein with that of the handwriting in Ext.P1.