MADHUSUDAN Vs. SATISH PARAMESHWARAN

JUDGEMENT

(1.) These petitions are filed by the petitioner-complainant under Sec. 482 of Cr.P.C. for setting aside the order passed by XIX Additional Chief Metropolitan Magistrate, Bengaluru, in C.C. Nos.25724/2021, 26004/2021 and 21913/2021 respectively, for having rejected the applications filed by the petitioner-complainant under Sec. 143(A) of Negotiable Instruments Act (hereinafter referred to as ' NI Act ').

(2.) Heard the arguments of learned Senior Counsel for the petitioner. Learned counsel for the respondent has remained absent.

(3.) The case of petitioner-complainant is that he filed a petition under Sec. 200 of Cr.P.C. read with Sec. 138 of the Act for dishonour of cheques issued by the respondent- accused for discharging debt. The respondent-accused appeared before the Court and pleaded not guilty and claimed to be tried. Subsequently, the petitioner-complainant filed applications under Sec. 143(A) of NI Act seeking a direction for the grant of 20% of the cheque amount as interim compensation from the accused. The trial Court has rejected the said applications, which are under challenge before this Court in these petitions.