DILIP KUMAR Vs. KRISHNAPPA K.

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in C.C.No.290 of 2019 pending before the Civil Judge & JMFC, Bangarpet, Kolar for offences punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ('N.I.Act' for short).

(2.) Heard Sri S Balakrishnan, learned counsel appearing for petitioners and Sri Manjunath B R, learned counsel appearing for respondent.

(3.) Petitioners are accused Nos.2 and 3; respondent the complainant. A transaction with accused No.1 leads the petitioners into the web of crime in a proceeding instituted invoking Sec. 200 of the Cr.P.C. for offences punishable under Sec. 138 of the N.I.Act. The concerned Court takes cognizance of the offence. Taking of cognizance is what drives the petitioners to this Court in the subject petition.