YVONNE PUSHPARAJ Vs. L VIVEKANANDA

JUDGEMENT

(1.) THE petitioner, arraigned as accused No.3, facing prosecution in C.C.No.821/2013, on the file of the XIII Additional Chief Metropolitan Magistrate, Bengaluru, for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, filed this petition under Section 482 Cr.P.C., to quash order dated 17.01.2013 passed therein, taking cognizance and to dismiss the compliant, insofar as she is concerned.

(2.) THE respondent having filed PCR No.7090/2012, finding prima facie case and being of the opinion that there are sufficient materials to proceed against the accused, criminal case was directed to be registered and process was issued against the petitioner and two other accused.

(3.) COMPLAINT was filed on the basis of a cheque allegedly issued by M/s. Handy 101 Solutions and Services Private Limited first accused and by making its Managing Director, Mr. Peter Pushapraj, husband of the petitioner herein, as the second accused. The petitioner was arraigned as the third accused by stating that she is the Director of the first accused and is involved in day to day running of its business.