PRAMOSH V.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the cases S.T.Nos.385/2016, 386/2016 and 387/2016 on the file of the Court of the Judicial First Class Magistrate, Ponnani.

(2.) The offence alleged against the petitioner in all the aforesaid cases is punishable under Section 138 of the Negotiable Instruments Act, 1881. All these cases are said to be filed against him by the same complainant.

(3.) The petitioner had surrendered before the trial court on 26.12.2018 and he was released on bail on that day by the trial court. Subsequently, all the three cases came up for hearing on 16.03.2019. On that day, there was no sitting of the trial court. Then, the cases S.T.Nos.385/2016 and 387/2016 were adjourned by notification to the date 12.04.2019 but the case S.T.No.386/2016 was adjourned by notification to 24.04.2019.