RAJESH Vs. ASOKAN

JUDGEMENT

(1.) Judgment in S.T.No.1862/2010 on the files of the Judicial First Class Magistrate Court-II, Perambra, dtd. 30/11/2012 is under challenge in this appeal filed at the instance of the complainant in the above case. The 1 st respondent herein is the accused and the 2nd respondent is the State of Kerala.

(2.) Heard the learned counsel for the appellant/complainant and the learned Public Prosecutor. Though notice served upon the 1st respondent/accused, he did not turn up.

(3.) On dishonour of a cheque for 95,000.00 (Rupees ninety-five thousand only), the complainant lodged complaint before the Judicial First Class Magistrate Court-II, Perambra alleging commission of offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the NI Act' hereinafter), by the accused.