A.S. FOODS Vs. JAMBANNA

JUDGEMENT

(1.) Heard Smt. Anusha V. Sangami for Shri. K. V. Bolmal, learned counsel for the petitioner. Shri. T. Hanumareddy, learned counsel for respondent is absent.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer:-

(3.) Petitioner is the accused in C.C. No.984/2014 and facing trial for dishonor of cheque. It is the contention of the counsel for the petitioner that the amount due to the respondent/complainant is already paid through bank transfer on 29/4/2014 and thereafter, cheque issued by the petitioner was presented to the bank and rightly, the payment was stopped by the petitioner herein and therefore no offence what so ever occurred as it contemplated under Sec. 138 of Negotiable Instruments Act, sought quashing for further proceedings.