K.B. SHANKAR Vs. A. VELU

JUDGEMENT

(1.) Heard Mr.Avinash Wadhwani, learned counsel appearing on behalf of Mr.V.Raghavachari, learned counsel on record for the petitioner. Despite service of notice on the respondent, he has not chosen to appear either in person or through his counsel. This Court has perused the grounds of this petition and the relevant materials placed before this Court.

(2.) Having given due regard to the facts and circumstances of the case and on hearing the learned counsel for the petitioner, the following order is being passed.

(3.) The petitioner herein is the accused in the case in C.C.No.81 of 2009. On a private complaint preferred by the respondent herein, the learned Judicial Magistrate I, Walajapet, had taken cognizance of the offence under Sec. 138 of the Negotiable Instruments Act as against the petitioner and taken the complaint on his file in C.C.No.81 of 2009. When the case was posted for hearing, the petitioner had failed to appear on 18/12/2009. Therefore a Non-Bailable Warrant was issued against him. Subsequently, on a petition in Crl.O.P.No.28183 of 2009, the petitioner was ordered to be released on anticipatory bail by this Court in the event of his arrest or on his appearance before the concerned Judicial Magistrate I, Walajahpet on certain conditions.