A. DIVYANATHAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Revision case has been filed to set aside the order dtd. 20/1/2021 in Crl.M.P. No. 2022 of 2020 passed by the Judicial Magistrate Court - II at Chengalpattu filed under Sec. 156(3) of Cr.P.C.

(2.) The petitioner is the complainant. He filed a complaint under Sec. 138 of the Negotiable Instrument Act, 1881, (hereinafter referred to as the 'Act' for short) before the learned Judicial Magistrate Court - II at Chengalpattu. The learned Magistrate dismissed the complaint filed under Sec. 156(3) of Cr.P.C. Challenging the said order, he filed the present revision case before this Court.

(3.) Learned counsel for the petitioner would submit that despite this Court given a direction to dispose the case, the Trial Court failed to consider and which was dismissed the same. The petitioner made a complaint before the Respondent/Police, since the respondent has not registered the case as against the accused under Sec. 156(3). Since the petitioner has not appeared before the learned Magistrate and the Magistrate dismissed the complaint for non-appearance.