M.SEETHARAMA MURTI,J. - (1.)These three Criminal Revision cases, Under sections 397 and 401 of the Code of Criminal Procedure, 1973, (for short, The Code') by the unsuccessful petitioner/accused are directed against the common orders, dated 4-5-2017, of the learned Judicial First Class Magistrate, Special Mobile Court, at Nalgonda, passed in Crl. M.P. Nos. 227, 228 and 866 of 2017 in C.C. No. 329 of 2012.
(2.)I have heard the submissions of Sri P.S.P. Suresh Kumar, learned counsel appearing for the petitioner/accused, and of Sri Vishnuvardhan Reddy, learned counsel appearing for the 1st respondent/complainant. I have also heard the submissions of the learned Additional Public Prosecutor appearing for the 2nd respondent, State of Telangana. I have perused the material record.
(3.)The facts, which require reference and consideration, in brief, are as follows:
The accused is facing trial in the subject calendar case for the offence punishable under section 138 of the Negotiable Instruments Act, 1881. At the stage of arguments, the complainant filed the aforesaid petitions to reopen the evidence, receive documents and recall him (P.W.1) for further examination and for marking the subject documents, mentioned in the application.