R.M. REGITHA Vs. LIGORI VALAN

JUDGEMENT

(1.) BY consent the revision itself is taken up for final disposal.

(2.) THE accused in C.C. No.215 of 2013 pending on the file of the Court of Judicial Magistrate, Fast Trac No.I, at Nagercoil, Kanyakumari District, is the petitioner herein and he is arrayed as an accused in the said Calendar Case, which is filed under Section 138 of Negotiable Instruments Act.

(3.) THE respondent / complainant believing the said representation presented the cheque for encashment through his Bank, viz., Federal Bank, Nagercoil Branch, on 16.03.2013 and the said cheque was returned with an endorsement 'Funds Insufficient". The complainant, on receipt of the written memorandum has issued statutory notice on 22.03.2013. Though the accused has acknowledged the receipt of the notice on 25.03.2013, he failed to honour the cheque and hence, came forward to file the said private complaint.