K.R.KRISHNAKUMAR Vs. M.KAMALAMMA

JUDGEMENT

(1.) The above appeal is filed against the judgment dated 20.10.2005 in CC.No.1111/2003 on the file of the Judicial First Class Magistrate Court-III, Punalur. The complainant in the above case is the appellant in this appeal. The above complaint was filed by the appellant against the 1st respondent for prosecuting him under Section 138 of the Negotiable Instrument Act.

(2.) This appeal was admitted, and notice was served to the first respondent. After that, when this matter again came up for consideration before this Court on 23.1.2020, this Court passed the following order;

(3.) Thereafter, when this case again came up for consideration on 27.2.2020, following order was passed;