ASHOK SHEWAKRAMANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) We have heard the learned senior counsel appearing for the appellants. The appellants are Accused Nos.5, 6 and 7 in a complaint filed by the second Respondent under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the NI Act').

(2.) By the impugned Judgment, the High Court has dismissed a petition filed by the appellants under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'the Code') for quashing the complaint. By the impugned Judgment, several petitions under Sec. 482 of the Code were decided arising out of different complaints filed by the same complainant.

(3.) At the outset, we may note here that in paragraph 10 of the impugned Judgment, the High Court has purported to quote the relevant paragraph from the complaint bearing CC No.12012, which is the subject matter of this appeal. We, however, find that the averments made in this complaint are different.