PAULOSE Vs. M/S. MALABAR CEMENTS LTD.

JUDGEMENT

(1.) The petitioner is the accused in C.C. No.1164 of 2014 on the files of the court below. The above case arose out of a private complaint filed by the first respondent herein before the court below alleging offence under section 138 of the Negotiable Instruments Act.

(2.) The petitioner has filed this Crl.M.C. praying for quashing Annexure A1 complaint and further proceedings against the petitioner in C.C.No.1164 of 2014.

(3.) Heard.