SHANKARS FARM Vs. S S SHEIK AJMAL

JUDGEMENT

(1.) This revision arises against the judgment dated 14.10.2017 passed by Principal Sessions Judge, Chennai, in Crl.M.P.No.5042 of 2017 in C.A.SR.No.3388 of 2017.

(2.) Mr.A.R.Nixon, the learned counsel appearing for the petitioner and there is no representation for the respondent.

(3.) The case of the petitioner is that the complainant in C.C.No.2257 of 2008 on the file of the IV Fast Track Court, Metropolitan Magistrate, George Town, Chennai. The said complaint was filed under section 138 of Negotiable Instrument Act.