H. K. NAGARAJU Vs. B C ANUSUYA

JUDGEMENT

(1.) Whether the impugned order dated 28.11.2016 in Crl.A.No.258/2015 passed by the I Additional Sessions Judge, Mysuru dismissing the appeal of the petitioners for not paying process fee suffers incorrectness, illegality, impropriety? is the question involved in this case.

(2.) Respondent filed complaint in C.C.No.1858/2012 before the V Additional I Civil Judge and J.M.F.C., Mysuru against the petitioners under Section 200 of Cr.P.C., to prosecute them for the offence punishable under Section 138 of the Negotiable Instruments Act.

(3.) For the purpose of convenience, the parties will be referred to henceforth with their ranks before the Trial Court.