K MEENAKSHI Vs. S MOHANA

JUDGEMENT

(1.) THE above petition is filed seeking for a direction to call for the records relating to C. C. No. 212/2003 on the file of the Judicial Magistrate, Tambaram and quash the same.

(2.) THE petitioner is an accused for the offence punishable under Sec. 138 of Negotiable Instruments Act. The learned Magistrate, after recording the sworn statement of the complainant, has taken the case on file and issued summons to the petitioner on payment of process fee. Though the petitioner has taken up the proceedings before the learned Magistrate, the present petition to quash the proceedings has been filed before this Court on certain technical grounds.

(3.) LEARNED counsel for the petitioner, at the first instance, has referred to the docket entries/endorsements made by the learned magistrate on various dates. On 3-4-2003, the learned Magistrate made the following endorsement on the complaint made before him:-