C ARUMAI JEBATHURAI Vs. T K ANITHA

JUDGEMENT

(1.) Heard Mr.R.J.Karthick, learned counsel appearing for the petitioner and Mr.K.Sreekumaran Nair, learned counsel appearing for the respondent.

(2.) This petition is filed to set aside the the order dated 05.12015 passed in Crl.M.P.No.1884 of 2015 in C.C.No.22 of 2011 on the file of the District Munsif cum Judicial Magistrate, Boothapandi.

(3.) The petitioner is the accused in C.C.No.22 of 2011. The petitioner has approached the respondent on 05.09.2010 and borrowed a sum of Rs. 10,00,000/- (Rupees Ten Lakhs only) and gave a cheque for the amount. Hence, the respondent has filed a case against the petitioner under Section 138 of Negotiable Instruments Act.