SRINATH Vs. D.K. VENKATANARESHBABU

JUDGEMENT

(1.) The petitioner is the accused, who is alleged to have committed the offence punishable under Section 138 of Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act').

(2.) The fact is:

(3.) Sri Sachidananda .K, learned Counsel for the petitioner submits that the cheque in dispute is signed by C.Srinath as the Director of M/s.Maruthi Bake Equipments Private Limited. But the demand notice was issued to C. Srinath / the petitioner herein and the private complaint is also filed against C. Srinath only. In that view of the matter, Section 141 of the Act comes into play.