SIDDHIQE Vs. SHAJEENA BEEGUM

JUDGEMENT

(1.) The petitioner is the accused in the case C.C No. 133 of 2014 on the file of the Court of the Judicial First Class Magistrate-IV (Mobile Court), Thiruvananthapuram.

(2.) The aforesaid case is one instituted upon the complaint filed against the petitioner by the first respondent for an offence punishable under Section 138 of the Negotiable Instruments Act.

(3.) The petitioner admits the signature in the cheque. His plea during the trial of the case was that the husband of the complainant had stolen the signed blank cheque which was kept by him in his house and that the complainant has misused the aforesaid cheque and filed the case. His plea is that he is not the author of the entries made in the cheque.