K. REMIL Vs. T.P. SASIDHARAN

JUDGEMENT

(1.) Criminal Revision Case is directed against the order made in Cri. M. P. No. 2230 of 2014 in S.T.C. No. 669 of 2014, dated 05.11.2014, on the file of the Judicial Magistrate Court at Mahe, by which, the learned Judge has dismissed the petition filed, to return the complaint, filed under Sections 138 and 142 of the Negotiable Instruments Act, to the complainant, with a direction to file the same, before the proper Court.

(2.) Facts deduced from the petition in S.T.C. No. 669 of 2014, are as follows:

(3.) On 07.08.2014, the complainant (PW.1), has examined himself in chief and marked Exs.P1 to P5. On the request of the accused, for cross-examination of the complainant (PW.1), the case has been adjourned on three occasions, i.e., on 27.08.2014, 15.09.2014 and 08.10.2014 respectively. On 08.10.2014, the accused has filed Cri. M. P. No. 2230 of 2014, for return of the complaint.