A. BALAKUMAR Vs. PROF. MOHANRAJ

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant-accused was prosecuted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881[For short, "NI Act, 1881".], pursuant to a complaint filed by the respondent-complainant before the learned V Metropolitan Magistrate, Egmore, Chennai (later transferred to the file of learned Metropolitan Magistrate, Fast Track Court-III, Saidapet, Chennai)[Hereinafter, being referred to as the "trial Court".].