DECON CONSTRUCTION Vs. J.A. STEPHEN

JUDGEMENT

(1.) Aggrieved by the order, dated 08.09.2010, made in Cr. M.P. No. 1352/2010 in S.T.C.20/06 on the file of Judicial Magistrate No. 2, Tirunelveli, this criminal revision has been preferred.

(2.) It is an admitted fact that the case was taken on file by the court below on file by the court below on the complaint given by the first Respondent / complainant under Sections 138 and 142 of Negotiable Instruments Act rule with Section 200 Code of Criminal Procedure

(3.) As per the criminal complaint, it is stated that the second Petitioner as Managing partner of the first Petitioner, M/s. Decon Constructions, a firm and in the individual capacity, signed the cheque on behalf of the first Petitioner and issued for the consideration received, however, the cheque was dishonoured due to insufficient funds. After the dishonour of the cheque, the first Respondent / complainant issued legal notice to the revision Petitioner / accused, then, filed the complaint before the court below. When the matter is pending, the Petitioners filed a petition, seeking an order to send the cheque to decide the age of the ink.