B.K. ANANDA Vs. PARVATHAMMA

JUDGEMENT

(1.) Sri A S Kulakarni, learned counsel submits that he has already filed vakalath on behalf of respondent on 12.01.2021. Office has also put up vakalath on record.

(2.) This petition is filed under Section 482 of Cr.P.C, praying this Court to quash the entire proceedings in C.C.No. 124/2019 for the offence punishable under Section 138 of N.I. Act.

(3.) The factual matrix of the case is that respondent herein had filed private complaint under Section 200 of Cr.P.C, for the offence punishable under Section 138 of N.I. Act. The Magistrate took the cognizance and issued proceedings against this petitioner. Hence, the present petition is filed before this Court.