ASGAR M.S . Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in C.C.No.499/1990 on the files of the Chief Judicial Magistrate Court, Ernakulam, now pending as L.P.No.8/1992.

(2.) The offence alleged is under Sec. 138 of the Negotiable Instruments Act. The 2nd respondent is the defacto complainant. A non bailable warrant is pending against the petitioner. According to the petitioner, he was not aware of the pendency of the case. It is in these circumstances, the petitioner has approached this Court.

(3.) Heard the learned Counsel for the petitioner and the learned Public Prosecutor.