A. BABU Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to recall the non bailable warrant issued by the learned VII Metropolitan Magistrate, George Town, Chennai, by order dtd. 3/12/2018 against the petitioner in C.C. No. 619 of 2017.

(2.) The petitioner is arrayed as accused in C.C. No. 619 of 2017, on the file of the learned VII Metropolitan Magistrate, George Town, Chennai, for an offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) The petitioner was absent during the trial in C.C. No. 619 of 2017, on the file of the learned VII Metropolitan Magistrate, George Town, Chennai. Therefore non bailable warrant came to be issued on 3/12/2018.