S. UMAMAHESWARAN Vs. M.S. & CO.

JUDGEMENT

(1.) THE petitioner has come up with this petition to set aside the order dated 19.11.2014 made in Crl.R.C. No.18 of 2014 on the file of the learned II Additional District and Sessions Judge, Erode, confirming the order dated 25.04.2015 made in Crl.M.P. No.10285 of 2013 on the file of the learned Judicial Magistrate No.II, Erode and to allow the Crl.M.P. No.10285 of 2013 on the file of the learned Judicial Magistrate No.II, Erode.

(2.) HEARD the learned counsel for the petitioner and perused the materials available on record.

(3.) FOR the sake of convenience, the parties are referred to as complainant and accused. The complainant lodged a complaint for the offence under section 138 of Negotiable Instruments Act and the same was taken on file as C.C. No.354 of 2002 by the trial court. The accused entered appearance and the matter was being hotly contested.