A KUMAR Vs. R ANAND

JUDGEMENT

(1.) This Criminal Appeal has been preferred against the order passed by the learned Judicial Magistrate, Krishnagiri in C.C.No.62 of 2010, dated 20.02.2017.

(2.) Heard Mr.L.Mouli, learned counsel appearing for the appellant. Though notice has been served on the respondent and his name with full address had been printed in the cause list, when the case is called, no one is appearing for the respondent.

(3.) The case of the appellant is that, he filed a private complaint against the respondent/accused, for the alleged offence punishable under Section 138 of the Negotiable Instruments Act. In the said case, though summons were served, the respondent/accused was not present, therefore, the lower Court seems to have issued Non-Bailable warrant against the respondent/accused.