T UMMEN PANICKER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in L.P. No. 29 of 2008 on the files of the court below. The above case arose out of Annexure-A1 complaint filed by the 2nd respondent before the court below against the petitioner alleging offence under Section 138 of the Negotiable Instruments Act, 1881 ("the N.I.Act" for short) .

(2.) The petitioner has filed this Crl. M.C. praying for quashing Annexure-A1 complaint and further proceedings in the above case.

(3.) Service is complete. However, there is no appearance for the 2nd respondent. Heard the learned counsel for the petitioner and the learned Public Prosecutor.