K SURESHKUMAR Vs. BADHRUDHEEN

JUDGEMENT

(1.) This criminal revision has been filed seeking to set aside the order in C.M.P.No.7477 of 2016 in STC.No.175 of 2016 on the file of the Judicial Magistrate Court (Fast Track Court No.2), Erode, dated 21.12.2016.

(2.) The petitioner is the accused and the respondent is the defacto complainant. For the sake of convenience, the parties will be hereinafter referred to as 'accused' and 'complainant'.

(3.) The complainant initiated proceedings under Section 138 of the Negotiable Instruments Act in STC.No.175 of 2016 before the learned Judicial Magistrate, Fast Track Court No.2, Erode, against the accused in respect of the Cheque bearing number '334436', dated 09.11.2015 drawn in State Bank of India, Anthiyur Branch. After examination of witnesses, the matter was posted for questioning under Section 313 of Cr.P.C.