AREEPLAVAN FINANCE Vs. CHANDRASEKHARAN

JUDGEMENT

(1.) The petitioner is the complainant in the case S.T.No.114/2017 on the file of the Court of the Chief Judicial Magistrate, Thodupuzha.

(2.) The aforesaid case was instituted by the petitioner against the first respondent for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act')

(3.) The facts of the case projected by the complainant are not relevant and they need no narration here.