S.NATARAJU Vs. D.S.KUMAR

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 482 of Cr.P.C., for quashing the impugned order passed by the Senior Civil Judge and JMFC, K.R.Nagara in C.C.No.463/2018 on rejection of the application filed by the petitioner under Sec. 243(2) of Cr.P.C.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) The petitioner's case is that the respondent filed a private complaint under Sec. 200 of the Cr.P.C. for an offence punishable under Sec. 138 of the N.I. Act , alleging that the petitioner was issued a check for Rs.3,00,000.00 that was dishonored. Hence, private complaint is filed.