G RAVICHANDRAN Vs. G RAMALINGAM

JUDGEMENT

(1.) THIS petition is filed, seeking for a direction to call for the records in C.C.No.207 of 2004 pending on the file of Judicial Magistrate No.I, Salem, Salem District and quash the same.

(2.) THE petitioner is an accused for the offence punishable under Sec.138 of Negotiable Instruments Act.

(3.) I have perused the materials available on record. Acknowledgement has been received by the complainant only for the notice dated 4.1.2004 and based on such acknowledgement private notice has been preferred before the learned Magistrate. To accept the plea raised by the learned counsel for the petitioner, the cover of the legal notice dated 13.12.2003 was not produced.