PRAKASAN Vs. V.P. VELAYUDHAN

JUDGEMENT

(1.) A cheque for 75,000/ - issued by the revision petitioner herein in discharge of a debt incurred by him was dishonoured due to insufficiency of funds. When he failed to make payment in spite of statutory notice caused by the complainant, a complaint was filed before the Judicial First Class Magistrate Court -III, Aluva alleging the offence punishable under Section 138 of the Negotiable Instruments Act.

(2.) THE revision petitioner entered appearance in the trial court and pleaded not guilty. The complainant examined himself as PW1 and marked Exts. P1 to P6 during trial. Though the revision petitioner denied the incriminating circumstances when examined under Section 313 Cr.P.C., he did not adduce any evidence in defence.

(3.) ON a perusal of the case records, I find no reason or scope to admit this revision to files. In fact, the revision petitioner did not turn up to make arguments on admission. However, I perused the case records for a decision whether this revision deserves admission to files.