S A BALAN Vs. G KALIAPPAN

JUDGEMENT

(1.) THIS Criminal Original Petition is filed by the petitioner herein to call for the records relating to C.C. No. 4901 of 2004 on the file of the XV Metropolitan Magistrate, George Town, Chennai and quash the same.

(2.) AS against the petitioner herein, the respondent one by nameG. Kaliappanfiled a Private Complaint under Section 200, Cr.P.C. alleging that the petitioner herein committed an offence under Section 138 of the Negotiable Instruments Act. Now, the petitioner herein approached this Court and filed this Petition for quashing the Complaint in C.C. No. 4901 of 2004.

(3.) THE only point to be decided in this petition is whether the said notice issued by the respondent herein is after the expiry of the stipulated time. If it is so, whether the proceedings initiated by the respondent against the petitioner herein are liable to be quashed?.