S.R. MURUGAN Vs. S.T.C. LTD.

JUDGEMENT

(1.) THE petitioner approaches this Court with a prayer to call for the records relating to the complaint in S.T.C.No.513 of 2007 on the file of the Judicial Magistrate, Bodinayakanur and quash the same as illegal.

(2.) THE learned counsel appearing for the petitioner would submit that the petitioner is not liable to pay the cheque amount since, the company was not impleaded as an accused. He would further submit that there is no legal and subsisting liability and since he is only an agent, as per Section 141 of the Ne gotiable Instrument Act, he will not be fastened in the criminal liability and thus he prayed for the allowing of the petition.

(3.) HEARD both sides.