PATI HANAMANT GANGAREDDI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present petitioner who is accused in C.C. No. 1682/2017 pending on the file of the Prl. Civil Judge & JMFC, Gokak (henceforth for brevity referred to as 'Trial Court') which is pending for the offence punishable under Section 138 of the Negotiable instruments Act (henceforth for brevity referred to as ' N.I. Act ') has sought for quashing of the said criminal proceeding against him.

(2.) Though the petitioner was originally represented by his counsel, however, due to the continuous non-appearance of the said counsel, this Court by order dated 09.11.2020 appointed an Amicus Curiae for the petitioner, as such, learned Amicus Curiae is representing the petitioner.

(3.) Respondent is being represented by his counsel.