M VINODH KUMAR Vs. M SARAVANAN

JUDGEMENT

(1.) The order of dismissal, dated 15.5.2015, passed in STC No.187 of 2014, by the Judicial Magistrate, Fast Track Court, Hosur, is being challenged in the present criminal appeal.

(2.) The appellant herein, as complainant, has filed the complaint in question under Section 138 of the Negotiable Instruments Act 1881, on the file of the trial Court and the same has been taken on file in STC No.187 of 2014, wherein, the present respondent has been shown as sole accused.

(3.) It is averred in the complaint that during March 2014, the accused has received a sum of Rs.5,00,000/- (Rupees five lakhs) from the complainant and he has also given the cheque in question by way of putting antedate as 14.6.2014 and the same has been presented in the concerned bank, but the concerned bank has returned the same stating 'funds insufficient' and subsequently, a statutory notice dated 1.8.2014 has been issued to the accused and even after receipt of the same, he has not given any reply notice nor discharged his liability. Under the said circumstances, the present complaint has been filed for getting the relief sought therein.