NALINI MOHNAN K.M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case S.T No. 796/2019 on the file of the Court of the Judicial First Class Magistrate-II, Taliparamba.

(2.) The aforesaid case is instituted on the basis of the complaint (Annexure-A3) filed against the petitioner by the second respondent (hereinafter referred to as 'the complainant') for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act').

(3.) The cheque produced by the complainant along with Annexure-A3 complaint was bearing the date 26.02.2019 and the number 10145488. The amount of this cheque is Rs.2,33,000/-. The averments in Annexure-A3 complaint relate to dishonour of this cheque which was allegedly issued by the petitioner to the complainant.