T. JITENDRA Vs. V. GANGADARAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed to compound the offence under Section 138 of Negotiable Instruments Act in C.C. No. 7357 of 2014 on the file of the Metropolitan Magistrate Fast Track Court, No.II, Egmore, Chennai, by order dated 18.03.2014, under Section 147 of Negotiable Instruments Act and also for consequential direction to set them at liberty after disposal of CRL. RC. No. 1352 of 2017 by this Court, by order dated 19.03.2019.

(2.) The respondent had instituted a complaint against the petitioners under Section 138 of Negotiable Instruments Act, 1881 in C.C. No. 7357 of 2014, on the file of the Metropolitan Magistrate Fast Track Court, No.II, Egmore, Chennai.

(3.) The facts of the complaint is that the petitioners have borrowed money from the respondent a sum of Rs. 2,00,000/- and Rs. 3,00,000/- based on a pro-note on 17.02.2010 and 27.06.2011 respectively. In lieu of discharging the said loan, both the petitioners issued two cheques and the said cheques when presented in bank, were returned unpaid as 'funds insufficient'.