K USHA Vs. SUNDARAM FINANCE LTD

JUDGEMENT

(1.) THE petitioners, who are the sixth and seventh accused in this case for an alleged offence under Section 138 r/w 141 of the Negotiable Instruments Act pending in C.C. No. 17554 of 2004 on the file of the XIII Metropolitan Magistrate, Egmore, Chennai, seek to quash the proceedings as against them.

(2.) I have heard the learned counsel for the petitioners and the learned counsel for the respondent.

(3.) FOR the reasons above said, Criminal Original Petition shall stand allowed and the proceedings in C.C. No. 17554 of 2004 on the file of the XIII Metropolitan Magistrate, Egmore, Chennai shall stand quashed in so far these petitioners are concerned. Consequently, the connected miscellaneous petition is closed.