N. ALEX BRITTO Vs. T.A. ALEXANDER

JUDGEMENT

(1.) THE petitioner has come forward with this petition seeking for a direction to call for the records relating to the case in S.T.C. No. 596 of 2008 on the file of the Hon'ble Judicial Magistrate, Sathankulam and quash the same.

(2.) LEARNED counsel appearing for the petitioner would submit that the respondent is the complainant and he preferred a complaint against the petitioner under Section 138 read with 142 of the Negotiable Instruments Act and the same was pending before the learned Judicial Magistrate, Sathankulam in S.T.C.No. 596 of 2008.

(3.) TO substantiate his argument, learned counsel for the petitioner has re lied upon the Judgment of Apex Court and Judgment of various High Court.