MANAPPURAM GENERAL FINANCE Vs. NAZIR A A

JUDGEMENT

(1.) THE petitioner filed a complaint against the first respondent alleging offence under Section 138 of the Negotiable Instruments Act. By the order dated 11th August, 2006, the court below dismissed the complaint under Section 204(4) of the Code of Criminal Procedure on the ground that the postage for issue of summons was not paid. That order is impugned in this Revision.

(2.) IT is stated in paragraph 2 of the statement of facts in the Revision thus: