RAMESH A Vs. MAHADEV

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner.

(2.) Petitioner is before this Court praying to quash the proceedings initiated against the petitioner and pending on the file of the Principal Civil Judge & JMFC at Magadi, in C.C.No.425/2017 for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) This Court by order dtd. 14/11/2019 had directed the petitioner to place on record the reply notice, if any, issued by him. Today, learned Counsel for the petitioner would file a memo into the Court enclosing therewith the letter purportedly addressed to him by the Public Information Officer of the Corporation Bank, wherein the Public Information Officer has, in sum and substance, intimated the petitioner that the cheque referred in his application does not find place in their inward register. Hence, the learned Counsel for the petitioner would submit that the said document would suffice to enable this Court to exercise its power vested under Sec. 482 Cr.PC and quash the complaint.