K J DURAISAMY Vs. O M PANDURANGAN

JUDGEMENT

(1.) REVISION Petition is filed under Sec.397 and 401 Cr.P.C against the order passed by the learned Judicial Magistrate No.II, Erode in Crl.M.P.No,5586 of 2008 C.C.No,543 of 2007 dated 12.9.2008. The petitioner has filed the revision petition, with a petition to condone the delay of 22 days, against the order passed by the learned Judicial Magistrate No.II, Erode in C.C.No,543 of 2007 dated 12.9.2008.

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

(3.) IT is the contention of the complainant that the cheque was delivered on 12.5.2007 when the accused came to the house of the complainant with a person and the said person filled up the cheque and the same was signed by the accused.