JAI AANUMAN JEWELLARY Vs. P. MURUGAN

JUDGEMENT

(1.) THIS Criminal Revision Case is preferred as against the dismissal order dated 03.7.2015 passed by the learned Judicial Magistrate No. 1, Salem in C.M.P. No. 82 of 2015 in S.T.C. No. 169 of 2012 in dismissing the petition filed by the petitioner to send the documents for expert opinion.

(2.) THE petitioner is the accused in S.T.C. No. 169 of 2012 on the file of the learned Judicial Magistrate No. 1, Salem filed by the respondent herein under Section 138 of the Negotiable Instruments Act. According to the respondent, the petitioner/accused, in order to discharge his legally enforceable debt issued two cheques for a sum of Rs. 6,72,000/ - and 6,83,000/ - vide cheque Nos. 417986 and 417987. On presentation, the said cheques were dishonoured for the reason 'payment stopped by the drawer'. Hence, after issuing a statutory notice, the complaint under Section 138 of the Negotiable Instruments Act was filed by the respondent.

(3.) I have heard both sides and perused the records.