- (1.) The petitioners have presented this revision, challenging the order, dismissing the discharge petition in Crl.MP No. 1516 of 1995 in C.C.No.2145 of 1994 on the file of XIV Metropolitan Magistrate, Egmore, Madras.
(2.) The facts are these: The complainant/respondent sold 100 bags of maize storch powder to the petitioners/ accused through bill dated 20-7-1992. Towards the said bill amount the accused issued two cheques for a total sum of Rs.41,600/-. The said cheques were deposited into the bank by the complainant/respondent, but the same were returned with remarks 'insufficient funds' on 13-12-1993.
(3.) Therefore, the complainant/ respondent sent a registered notice demanding payment on 23-12-1993, i.e. within 15 days from the date of receipt of intimation that the cheques were dishonoured. The petitioners received the said notice on 27-12-1993. Though they did not make the payment, they sent a reply dated 17-1-1994 acknowledging and admitting their liability.;