S. MUTHUKRISHNAN Vs. G. JINO

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C. No. 450 of 2015 on the file of the learned Judicial Magistrate, Valliyoor, Tirnelveli District, thereby taken cognizance for the offences under Sections 138 & 142 of Negotiable Instruments Act, as against the petitoner.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. Without any base, the case has been registered as against the petitioner for the offences under Sections 138 & 142 of Negotiable Instruments Act and the same has been taken cognizance in C.C.No. 450 of 2015 on the file of the learned Judicial Magistrate, Valliyoor, Tirunelvei District. Hence he prayed to quash the same.

(3.) Heard Mr.R. Anand, learned counsel appearing for the petitioner.