BRIGHT SINGH Vs. S RAMASAMY

JUDGEMENT

(1.) Challenging the order, dated 06.07.2010 made in Cri. M. P. No. 11272 of 2010 in S. T. C. No. 1447 of 2008 on the file of the Judicial Magistrate Court, Uthamapalayam, this criminal revision has been preferred.

(2.) It is an admitted fact that the case was taken on file on the complaint given by the respondent/complainant against the petitioners/accused under Section 138 of Negotiable Instruments Act.

(3.) As per the complaint, for the consideration received, the petitioner herein issued a cheque, dated 13.03.2008 for a sum of Rs. 1,50,000/- drawn on Karur Vysya Bank, Virudhunagar Branch, however, when the cheque was sent to the bank for collection, the same was dishonoured on the ground that the account had been closed by the revision petitioner. Subsequently, the respondent herein issued legal notice, dated 01.04.2008. As there was no reply from the petitioner/accused, the complaint under Section 138 of Negotiable Instruments Act was filed by the respondent before the court below.