LOGTECH INFOWAY PVT LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) THE revision petitioner is the complainant who had initiated proceedings under Section 138 of the Negotiable Instruments Act which stands dismissed vide Section 204(4) of the Code of Criminal Procedure.

(2.) COUNSEL for the revision petitioner has sought for an opportunity to proceed with the case. In view of the nature of the case, I find that the request is to be allowed. The order of the court below is set aside. The court below is directed to permit the petitioner to further pursue the matter. Petitioner shall appear before the Additional Chief Judicial Magistrate Court, Thiruvananthapuram on 16.6.2007. The criminal revision petition is disposed of as above.