ALICE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.1 and 2 in C.C.No.122/2016 on the files of the court below. The above case arose out of a private complaint filed by the second respondent herein before the court below alleging the offence under section 138 of the Negotiable Instruments Act (in short, 'the N.I.Act').

(2.) The petitioners have filed this Crl.M.C., praying for quashing Annexure-A1 complaint and further proceedings against the petitioner in the above said case.

(3.) Heard.