SAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) THE revision petitioner who is the complainant in C.M.P. No. 5228/2006 who had initiated proceedings under Section 138 of the Negotiable Instruments Act r/w Section 420 IPC, has sought for setting aside the order of the court below dismissing the complaint under Section 203 Cr.P.C. THE revision petitioner has sought for an opportunity to pursue the matter.

(2.) CONSIDERING the nature of the proceedings, I find that the request has to be allowed. In the circumstances, the order of the court below is set aside. The court below is directed to permit the petitioner to further proceed with the matter. The revision petitioner shall appear before Judicial First Class Magistrate-II, Attingal on 18.06.2007. The Crl. R.P is disposed of accordingly.