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Judgment
This Criminal Original Petition has been filed seeking a direction to the first respondent to execute the non-bailable warrant issued against the second respondent in STC No.6808 of 2025 on the file of the Metropolitan Magistrate (FTC-III), Saidapet, Chennai.
Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the first respondent. Perused the materials available on record.
The petitioner is the complainant, who lodged a complaint against the second respondent for the offence punishable under Section 138 of the Negotiable Instruments Act and the same has been taken cognizance in STC No.6808 of 2025 on the file of the Metropolitan Magistrate (FTC-III), Saidapet, Chennai. After taking cognizance of the complaint, the Trial Court issued summons to the second respondent. However, on receipt of the summons, the second respondent failed to appear before the Trial Court. Therefore, the Trial Court issued a Non-Bailable Warrant against him, which is pending for execution before the Inspector of Police, Thirumangalam Police Station, Chennai.
In view of the above, the Inspector of Police, Thirumangalam Police Station, Chennai, is directed to execute the Non-Bailable Warrant issued against the second respondent in STC No.6808 of 2025 on the file of the Metropolitan Magistrate (FTC-III), Saidapet, Chennai, within a period of six weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish the correct address of the second respondent and to cooperate with the Police while executing the Non-Bailable Warrant.
With the above direction, this Criminal Original Petition stands disposed of.