SAJU Vs. SHALIMAR HARDWARES

JUDGEMENT

(1.) The short point raised by the revision petitioner in this case is that, if statutory notice under Sec. 138(b) of the Negotiable Instruments Act, 1881 (hereinafter referred to as, the Act) is issued to a person, and the relative of that person accepts the same, whether the same can be treated as service of notice.

(2.) The revision petitioner is an accused in C.C.No.325 of 2019 on the file of the Judicial First Class Magistrate Court-II, Kayamkulam. It was a prosecution initiated against the petitioner under Sec. 138 of the Act. The first respondent is the complainant. (Hereinafter, the petitioner and the first respondent are mentioned as the accused and the complainant, respectively.)

(3.) The case of the complainant is as follows: