SONAL P. KALSOOR Vs. MANIKANDAN KUTTAH

JUDGEMENT

(1.) Heard Smt.Sunita P.Kalasoor, learned counsel for the petitioner and Sri S.G .Kadadakatti, learned cou nsel for the respondent. Perused the records on admission.

(2.) The pres ent petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) The petitioner is the complainant. The petitioner fil ed an application under Sec. 143(a) of the Negotiable Instrument Act which was rejected by the trial Court by impugned order passed in C.C.No.2411/2021.