A.ADINARAYANA REDDY Vs. S.VIJAYALAKSHMI

JUDGEMENT

(1.) This petition is filed by the complainant under Sec. 482 of Cr.P.C., for quashing the order passed by XII Additional Chief Metropolitan Magistrate, Bangalore, dtd. 20/4/2023 in PCR No.12765/2020, for having rejected the complaint filed under Sec. 138 of NI Act, as not maintainable.

(2.) Heard the arguments of learned counsel for the petitioner. The respondents were not at all summoned by the trial court, hence issuing notice to respondents, is dispensed with.

(3.) The case of the petitioner is that the respondent Nos.1 and 2, issued cheques for discharge of the liability and those cheques were dishonoured. Hence, after issuing legal notice, required under Sec. 138 of the NI Act, the complaint came to be filed against both respondents for having committed the offence punishable under Sec. 138 of NI Act. It is further contended that the petitioner being the complainant filed a single complaint for dishonour of 5 cheques as under,