KALIANNAN Vs. RAJINI JEYAN

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 13.11.2006 passed by the Judicial Magistrate No.II, Namakkal, in C.C.No.145 of 2006. Animadverting upon the order dated 13.11.2006 passed by the Judicial Magistrate No.II, Namakkal, in C.C.No.145 of 2006., this criminal revision case is focussed.

(2.) A 'resume of facts, which are absolutely necessary and germane for the disposal of this criminal revision case would run thus: The revision petitioner herein filed the complaint for the offence under Section 138 of the Negotiable Instruments Act as against the accused before the Judicial Magistrate No.II, Namakkal, who took cognizance of the same and ordered issuance of summons to the accused. However, unfortunately, the process fee was not paid within the stipulated time. Hence, the Magistrate dismissed the complaint. Whereupon, this revision has been filed, virtually seeking one more opportunity to pay the process fee and proceed with the matter.