NAGAVENI Vs. SOORAJ FINANACE LIMITED

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C. No.915/2020 for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(2.) The facts in brief, germane, are as follows:

(3.) The Co-ordinate Bench of this Court in a judgment in the case of G.Varadaraju vs. Union of India and others reported in (2022) 4 AKR 4, considering the very issue has held as follows: