RAVIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case S.T.No.130/2019 on the file of the Court of the Chief Judicial Magistrate, Kollam.

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

(3.) The second respondent/complainant filed an application as Crl.M.P.No.5805/2019 in the trial court under Section 143A of the Act for issuing a direction to the accused to pay 20% of the cheque amount. The aforesaid application was allowed by the learned Magistrate as per Annexure-1 order, which reads as follows: