JUPITER AND COMPANY Vs. CSM ENTERPRISES

JUDGEMENT

(1.) Aggrieved by the dismissal of his complaint under Section 256(1) Cr.P.C., the complainant has preferred this Criminal Appeal.

(2.) The appellant/complainant instituted this private complaint case for an offence under Section 138 of the N.I.Act. The learned Metropolitan Magistrate [Fast Track Court at Magisterial Level-2], Egmore, Chennai-8 took cognizance in C.C.No.1790 of 2013. Issued summons under Section 204 Cr.P.C to the accused/respondent. He appeared before the Court. Received the copies.

(3.) On 25.05.2015, the learned Magistrate passed the following impugned order: