S.RAMESH Vs. CRYSTAL DYES AND CHEMICALS

JUDGEMENT

(1.) The revision petitioner/petitioner/accused has preferred the present revision in Crl. R.C. No. 235 of 2012, against the order made in C.M.P. No. 1382 of 2011 in C.C. No. 308 of 2009, on the file of the Judicial Magistrate-II, Erode. The respondent/complainant's case is as follows:

(2.) The complainant sent a lawyer's notice to the accused on 8.5.2009, which was received by the accused. The accused sent a reply notice dated 28.5.1999 stating that the accused had purchased chemical components worth of Rs. 69,343/- on credit basis and issued five post-dated blank cheques and that as he was not able to run the business, and pay the amount, he had returned all the goods purchased.

(3.) Subsequently, the complainant had filed a complaint against the accused for an offence under Section 138 of Negotiable Instruments Act before the Judicial Magistrate-II, Erode and it was taken on file as C.C. No. 308 of 2009.