DEVAKUMAR S/O: RAM SAKAL BHARATI Vs. VIJAYA

JUDGEMENT

(1.) In this petition, the petitioner seeks quashing of the impugned order dated 02.07.2019 passed in C.C. No. 531/2019 by the trial Court directing the petitioner to deposit 20% of the cheque amount in terms of Sec. 143- A of the Negotiable Instruments Act (for short ' N.I. Act ') within a period of 60 days.

(2.) The brief facts giving rise to the present petition are as follows:

(3.) On 02.02.2019, the trial Court took cognizance of the said offence and having registered the aforesaid case and having examined the complainant (PW1) who also filed his affidavit and got marked documents at Ex.P.1 to P.5 and after hearing the learned counsel for the complainant, the trial Court took cognizance of the offence punishable u/s 138 of the N.I. Act and issued summons to the accused.