RAMAGANESAN Vs. JANNATH STEEL SCRAP TRADERS

JUDGEMENT

(1.) 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:

(3.) THE learned Counsel for the respondent contended that the cheques were issued by the petitioner herein, the petitioner is the Managing Director, and therefore, the criminal liability is attracted to him.