J BINDU Vs. SURESH GEORGE

JUDGEMENT

(1.) The petitioner faces indictment in a prosecution under Section 138 of the N.I Act. He has come to this Court with a prayer that proceedings initiated against him may be quashed.

(2.) What is the reason? The learned counsel for the petitioner submits that the allegations are totally false. Signature in the cheque is not disputed. But the said cheque was not issued to the complainant for the discharge of any legally enforcible debt/liability. That cheque was handed over to another person. The petitioner issued a notice to that person and in the reply that person has admitted all the material averments. The petitioner had given a reply to the complainant to the notice of demand. It is, in these circumstances, prayed that the powers under Section 482 Cr.P.C may be invoked and the prosecution quashed.

(3.) The reasons stated by the petitioner are not sufficient to justify the invocation of the powers under Section 482 Cr.P.C to bring about a premature termination of the proceedings initiated against the petitioner.