BALAKUMARAN TEXTILES Vs. CHENNAMMAL

JUDGEMENT

(1.) THE accused in S. T. C. No. 2710 of 1993, on the file of Judicial Magistrate No. 1, Kovilpatti, has filed this petition under section 482 of the Criminal Procedure Code, praying to call for the records in the above case and quash the same. THE short facts are : THE respondent has filed a complaint for offence under section 138 of the Negotiable Instruments Act, 1881 (which I shall hereafter refer as "the Act"). THE allegations in it are briefly as follows :