LAWS(KER)-2018-6-780

SEBY ALAPPAT Vs. STATE OF KERALA AND ORS.

Decided On June 18, 2018
Seby Alappat Appellant
V/S
STATE OF KERALA And ORS. Respondents

JUDGEMENT

(1.) The petitioner is the third accused in C.C. No. 1567 of 2017 on the files of the court below. The petitioner filed this Crl.M.C. praying for quashing Annexure-A1 complaint and further proceedings against the petitioner in the above said case.

(2.) Heard the learned counsel for the petitioner.

(3.) The learned counsel for the petitioner has submitted that the petitioner was not a signatory to the cheque in question and hence the prosecution under Section 138 of the N.I.Act, against the petitioner cannot be sustained.