T KALAVATHY Vs. VEERA EXPORTS

JUDGEMENT

(1.) T. Kalavathy, the petitioner herein, challenging the proceedings for the offence under Section 138 of the Negotiable Instruments Act initiated by Veera Exports, Karur, the respondent/complainant, has filed this petition under Section 482 Cr.P.C. seeking to quash the same.

(2.) Though several grounds have been raised by the Counsel for the petitioner, I am of the opinion that this petition has got to be allowed on a single and short ground.

(3.) The case of the complainant, the respondent herein is as follows:-