RAMAGANESAN Vs. JANNATH STEEL SCRAP TRADERS CHENNAI

JUDGEMENT

(1.) THE Order of the Court was as follows : THE first accused in C.C. No. 7191 of 2000 before the learned District Munsif-cum-Judicial Magistrate, Alandur, Chennai, has come forward with the instant quash proceedings.

(2.) THIS Criminal Original Petition has arisen in this way :- The respondent herein had preferred a complaint before the learned Judicial Magistrate under Section 138 of the Negotiable Instruments Act, 1881, alleging that the petitioner herein issued three cheques towards payment of supply of scrap materials drawn on Bank of India, Ambattur Branch, Chennai, the total value of the cheques being Rs. 18 lakhs. All the three cheques were returned by the bank with an endorsement as 'exceeds arrangement'. Therefore, after following the procedures laid down under Sections 141 and 138 of the Negotiable Instruments Act, 1881, the respondent herein/complainant preferred a complaint before the learned Judicial Magistrate against the petitioner herein, who is the Executive Director of M/s. Sivananda Steels Ltd., Ambattur, Chennai-58 and M/s. Sivananda Steels Ltd., Coimbatore.