M. LOGANATHAN Vs. K. S. AMAR

JUDGEMENT

(1.) The petitioner-ccused persons filed these petitions under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.Nos.388/2021, 438/2021 and 434/2021 on the file of Principal Judicial Magistrate, 1st Class, Hindupur, Anantapur District, Andhra Pradesh State for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short ' N.I. Act ').

(2.) The office has raised objection regarding maintainability of the petition at High Court of Karnataka where the case is pending at Andhra Pradesh.

(3.) Heard the arguments of learned counsel for the petitioners on the maintainability.