SANTHOSH KUMAR C.V Vs. DHANYA SREEDHARAN

JUDGEMENT

(1.) The prayers in this Original Petition (Criminal) filed under Article 227 of the Constitution of India are as follows:

(2.) The petitioner is the complainant in C.M.P No.6763/2023 on the file of the Judicial First Class Magistrate Court, Thalassery, a complaint filed alleging offence under Sec. 138 of the Negotiable Instruments Act.

(3.) In view of the nature of the order that I propose to pass, notice to the respondents is dispensed with.