KANINGAT RAJAN Vs. AMPLE TECHNOLOGIES PRIVATE LIMITED

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.3 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.4639/2020, pending on the file of XXVIII ACMM, Bengaluru, arising out of PCR No.636/2020.

(2.) Heard the arguments of learned counsel for the petitioner and learned counsel for the respondent for respondent No.1.

(3.) The case of the petitioner is that the respondent has filed a private complaint under Sec. 200 of Cr.P.C. read with Sec. 138 of the Negotiable Instrument Act, 1881 (for short ' N.I. Act '), alleging that the cheque was issued by the company-accused No.1 and accused No.2 and 3 are the Directors of the company. The cheque was dishonored. Hence, the complaint came to be filed. The trial Court took the cognizance against accused Nos.1 to 3 and issued summons. Accused No.3-the present petitioner is challenging the criminal proceedings against him.