ARUN Vs. G SANKARA NARAYANAN

JUDGEMENT

(1.) THE petitioner is the sole accused in C. C. No. 1050 of 2004 on the file of the learned District Munsif cum Judicial Magistrate, Ambattur for an offence punishable under Section 138 of the Negotiable Instruments Act.

(2.) IN the notice given, a demand has been made for making payment of the money mentioned in those two cheques, each for Rs. 5,000/- dated 31. 03. 2004 and 30. 04. 2004. Since it has not been paid, it resulted in the complaint before the learned Magistrate.

(3.) LEARNED counsel appearing for the petitioner submits that in the statutory notice given, though two cheques each for Rs. 5,000/- has been mentioned, in the last paragraph, it has been mentioned as follows: