S JAYALAKSHMI Vs. HARIHARAN

JUDGEMENT

(1.) (PRAYER : Revision preferred under Section 397 r/w 401 of Criminal Procedure Code against the order of dismissal passed by the learned Judicial Magistrate No.III, Coimbatore in C.C.No.558 of 2005, dated 07.06.2006.) This Criminal Revision has been preferred under Section 397 r/w 401 of Cr.P.C, challenging the order, dated 07.06.2006 made in C.C.No.558 of 2005 on the file of the learned Judicial Magistrate No.III, Coimbatore.

(2.) IN spite of the service of notice to the respondent, there was no representation for the respondent. Respondent was also called absent. It is seen that the petitioner herein had filed a complaint against the respondent under Section 138 of Negotiable INstruments Act and the case was taken up on filed by the court below on 15.02.2005. Subsequently, due to the non-appearance of the respondent, bailable warrant was ordered to be issued to the respondent / accused by the court below on 03.05.2005. However, the petitioner / complainant did not take steps for paying the process fee and to execute the bailable warrant issued by the court below. Hence, the complaint itself was dismissed by the trial court. The impugned order reads that for the past six adjournments, the petitioner had not paid process fee and held that the attitude of the petitioner / complainant would show that she was not interested in prosecuting the case and on that ground, the complaint was dismissed, under Section 204 (4) of the Code of Criminal Procedure.

(3.) CONSIDERING the averments made by the petitioner herein and also the facts and circumstances, I find it just and reasonable to provide an opportunity to the petitioner, so as to dispose the case before the trial court on merits. However, to meet the ends of justice, the petitioner is directed to pay a sum of Rs.1,000/- (Rupees one thousand only) to the Tamil Nadu State Legal Services Authority, as a condition precedent to allow the Criminal Revision Petition. Accordingly, this Criminal Revision Petition is allowed on payment of cost of Rs.1,000/- (Rupees one thousand only) towards Tamil Nadu State Legal Services Authority, on or before 10.06.2009, failing which, this criminal revision petition shall stand dismissed without any further reference to this Court. Accordingly, this Criminal Revision Petition is allowed.