LLOYDS FINANCE LTD Vs. SWAMIJI MILLS LTD

JUDGEMENT

(1.) COMMON Order: By way of these revision petitions, the order passed by the learned Judicial Magistrate No.1, Coimbatore in C.C.Nos.724,725,778, 808, 410 of 1998 respectively is under challenge.

(2.) THE above said calendar cases have been filed by the complainant M/s Lloyds Finance Limited represented by Thiru R.Ravikumar against the accused for an offence under Section 138 of the Negotiable Instruments Act 1881. All the above said calendar cases were dismissed under Section 204(4) of Cr.P.C. on the ground that the complainant has failed to execute the non bailable warrant pending against the accused.