S. SIVAGNANAM Vs. SIVALAKSHMI

JUDGEMENT

(1.) The petitioner is the accused in C.C.No.346 of 2006 filed under Section 138 of Negotiable Instruments Act, pending on the file of the learned Judicial Magistrate No.IV, Madurai and he seeks to quash the same.

(2.) A perusal of the complaint would disclose that the petitioner/accused borrowed various sums on various dates and towards discharge of the legally enforceable debt, issued seven cheques. All the seven cheques were presented for realisation and except one cheque for a sum of Rs. 10,000/-, other cheques got dishonoured for the reason "insufficient funds".

(3.) The respondent/complainant issued a statutory notice on 10.03.2006 and it was received by the petitioner/accused on 14.03.2006 and since the petitioner/accused has failed to comply with the terms of the statutory notice, the above complaint came to be filed on 28.03.2006.