TENDRILS POLYTHREADS PVT LTD Vs. JOSE P

JUDGEMENT

(1.) THE revision petitioner is the complainant who had initiated proceedings under section 138 of the Negotiable Instruments Act. THE same stands dismissed under section 204(4) Cr.P.C. It is submitted that the revision petitioner could not be present in the court on the posting date on account of the incorrect noting of the posting date. In the circumstances, the order of the court below is set aside. THE court below is directed to permit the petitioner to further pursue the matter. THE revision petitioner shall appear before Chief Judicial Magistrate, Ernakulam on 20.04.2007. THE Crl. R.P is allowed accordingly.