K PAPATHI Vs. S ARUL RAJ

JUDGEMENT

(1.) The petitioners herein who are the President and Vice President of the Thaiyyur Village Panchayat, Chengalpet Taluk, Kanchipuram District have sought quash of proceedings against them in C.C. No. 9 of 2006 on the file of the learned Judicial Magistrate I, Chengalpet.

(2.) The petitioners are facing prosecution for offence under Section 13 8 of the Negotiable Instruments Act. The Respondent/complainant who is a contractor has taken up work for Panchayat and has been issued cheques to- wards payment and consequent to dishonour of cheques issued to him, he has preferred the complaint.

(3.) The list of the complaint is as follows: