SIRPURKAR, J. - (1.) Leave granted.
(2.) In these appeals, the common order passed by the learned Single Judge of the Madras High Court in three Criminal Revisions, is in challenge. By the instant "Order, the learned Single Judge set aside the three orders passed by the trial Court dated 26.2004 in CrI.M.P. No. 3057 of 2004 in C.C. No. 216 of 2003 and dated 1.4.2004 in CrI.M.P. Nos. 4184 and 4185 of 2004 in C.C. No. 215 of 2003, and allowed those CrI.M.Ps. Shortly stated, the appellant herein had filed a criminal complaint under Section 200 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C.' for short), complaining therein, that a chaque signed by the respondent and given for returning the amount of Rs.2 lakhs, which was a loan, was bounced and inspire of the notice given thereafter, the accused (respondent herein) had failed to return the money. A trial ensued on the basis of this complaint and the complainant (appellant herein) was examined as a first witness for tl)e prosecution on 24.8.2004. He was cross-examined also. On 20.9.2004, the respondent herein filed applications under Section 91 Cr.P.C. and Section 311 Cr.P.C., seeking directions to produce the Bank Pass Books, Income Tax Accounts and the L.D.S. deposit receipts of the appellant, as also for recalling him for cross-examination. This was objected to by a Reply dated 24.9.2004. The Court passed an order on 1.10.2004, rejecting the applications made by the respondent/accused. The respondent/accused filed Criminal Revisions before the High Court under Section 397 Cr.P.C. and the High Court, by the impugned common order, proceeded to allow the same. It is this order, which has fallen for consideration before us in these appeals..
(3.) Very strangely, the High Court did not even issue notice to the appellant/complainant, on the spacious ground that the production'of the documents, which was sought for by the accused, would cause no prejudice to the appellant/complainant. We fail to understand this logic. After all, if the documents in possession of the appellant/complainant, which were his personal documents, sought for by the accused and the production of which was rejected by the trial Court, and which were ordered to be produced by the High Court, at least a hearing should have been given to the appellant/complainant. He could have shown, firstly, that no such documents existed or that there was no basis for the production of those documents, particularly, in view of the fact that he was not even cross-examined in respect of those documents. On this ground, the order of the High Court would have to be set aside.;