C MURUGESAN Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) THE Revisions directed against the order passed by the learned Judicial Magistrate-I, Kovilpatti in C.C. No. 305 of 2003 dated 1.4.2005.

(2.) THE petitioner herein lodged a Complaint under 138 of Negotiable Instruments Act against the respondent herein.

(3.) ON consideration of the materials available on record, the learned Judicial Magistrate-I, Kovilpatti came to a conclusion that the offence was maintainable only under Section 420 I.P.C. and passed the following order :