Madras High Court
V.Kannan vs Rajagopal on 13 August, 2015
Author: R.Mala
Bench: R.Mala
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.08.2015
CORAM
THE HONOURABLE MS.JUSTICE R.MALA
CRL.O.P.(MD).No.15657 of 2015
V.Kannan : Petitioner
Vs.
Rajagopal : Respondent
PRAYER: Petition is filed under Section 482 of the Criminal Procedure Code
praying to set aside the order of return dated 08.12.2014, passed in
S.T.C.No.(Unnumbered) of 2014, on the file of learned Judicial Magistrate
No.IV, Tirunelveli.
!For Petitioner : Mr.K.R.Laxman
^For Respondent : No Appearance
:ORDER
The petitioner has come forward with this petition to set aside the order of return dated 08.12.2014, passed in S.T.C.No.(Unnumbered) of 2014, on the file of learned Judicial Magistrate No.IV, Tirunelveli.
2. On a perusal of the impugned order, I am of the view that since no final order has been passed and the order under challenge is only the return of complaint filed under Sections 138 and 142 of the Negotiable Instruments Act, on account of time barred, the petition seeking direction is not maintainable. It is left open to the petitioner to approach the Court concerned for appropriate relief.
3. The Criminal Original Petition is disposed of with the above direction.
To The Court of Judicial Magistrate No.IV, Tirunelveli..