ARUMUGAM Vs. BRIDGESTONE INDIA PRIVATE LIMITED

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, as well as the respondent.

(2.) THE revision petitioner is the accused, in C.C.No.29633 of 2004, on the file of the XIV Metropolitan Magistrate, Egmore, Chennai. THE respondent herein had filed a private complaint against the petitioner for an offence under Section 138 of the Negotiable Instruments Act, 1881. THE petitioner had filed a petition, in Crl.M.P.No.1142 of 2005, before the trial Court seeking discharge. As the said petition was dismissed, the present revision has been filed before this Court.

(3.) THE petition filed before the trial Court, seeking discharge in a summons case procedure, is not maintainable. THErefore, the revision petition is also not maintainable. Hence, it is dismissed.