SUDHAMOL P.V. Vs. MARIAMMA VARGHESE

JUDGEMENT

(1.) The petitioner is the accused in the case S.T. No. 440/2013 on the file of the Court of the Judicial First Class Magistrate-III, Kottayam.

(2.) The aforesaid case was instituted upon the complaint filed against the petitioner by the first respondent for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act ').

(3.) The petitioner/accused appeared before the trial court on receiving summons. She filed an application under Section 265B(1) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code ') for plea bargaining.