SHYJESH V.K Vs. REENA GEORGE

JUDGEMENT

(1.) This Crl.M.0 has been filed to quash the non bailable warrant dtd. 25/4/2022 issued by the court below to the petitioner.

(2.) The petitioner is the first accused in C.C.No.154/2022 on the file of the Judicial First Class Magistrate Court II, Hosdurg.

(3.) The offence alleged against the petitioner is punishable under Sec. 138 of the Negotiable Instruments Act.