TITUS XAVIER Vs. BIJIN BABU AND OTHER

JUDGEMENT

(1.) The petitioner is accused for the offence punishable under Section 138 of the Negotiable Instruments Act in C.C. No. 418 of 2014 on the file of the Temporary Special Court of the Judicial Magistrate of First Class for the trial of N.I. Act Cases, Thiruvananthapuram, instituted on the basis of a complaint filed by the first respondent herein.

(2.) The dishonoured cheque dated 21.7.2014 is for Rs. 1,39,050/-. The case projected by the petitioner in the present petition is as follows:

(3.) Though notice has been duly completed on R1/complainant, there is no appearance for that party.