RAJENDRAN Vs. DANAPAL PILLAI

JUDGEMENT

(1.) HEARD both the parties.

(2.) THE above revision is directed against the order dated August 25, 1994, in Crl. M.P. No. 2077 of 1994 in C.C. No. 2210 of 1993 on the file of the learned Judicial Magistrate No. 1, Nagapattinam, wherein the complaint preferred by the petitioner against the respondent herein for an offence punishable under Section 138 of the Negotiable Instruments Act was dismissed.

(3.) THE respondent was facing trial for an offence punishable under Section 138 of the Negotiable Instruments Act as the cheque issued by the respondent dated November 3, 1993, was dishonoured.