K RAJMOHAN Vs. N JAYATHILAGAM

JUDGEMENT

(1.) THIS original petition is filed to quash the proceedings pending before the II Metropolitan Magistrate, Egmore, Madras, relating to the complaint in C.C.No.3028 of 1999.

(2.) IT is contended by the learned counsel for the petitioner that the case was based on the cheque issued by the petitioner/ accused to the respondent/ complainant; that the cheque was presented through the respondent bankers and it was dishonoured; that thereafter, two telegraphic notices were issued by the respondent; and that on the basis of the alleged non-compliance of the said notices, a private complaint was filed by the respondent before the Court below.

(3.) AS seen from the telegraphic message, it is clear that it did not contain the necessary particulars. It is true that the cheque amount was not stated therein. The contention of the petitioner is that in the notice there was also a demand for the interest along with the cheque amount and hence the notices have to be branded as bad.