M,D. BABY Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The writ petitioner is the complainant in the case L.P No. 96/2017 on the file of the Court of the Chief Judicial Magistrate, Palakkad.

(2.) The petitioner has filed the complaint in the aforesaid case against the accused by name Shafeek for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(3.) The accused in the case was arrested and produced before the trial court and he was released on bail. Subsequently, he made default in appearing before the trial court and he absconded. After complying with the necessary formalities, the trial court entered the case in the register of long pending cases and numbered the case as L.P No. 96/2017.