M.P.MOHANSUNDAR Vs. SOUMYA DEEPAK KRISHNA

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.1477 of 2019 on the file of the Judicial Magistrate No. II (Fast Track Level), Coimbatore thereby taken cognizance for the offences under Section 138 of the Negotiable Instruments Act, as against this petitioner.

(2.) The learned counsel appearing for the petitioner would submit that the petitioner is not a signatory to the cheque. Even according to the complaint one K.M.Panneerselvam, Kartha of the family, gave cheques from several entitles, which belong to their family. Therefore, the complainant itself is not maintainable as against he petitioner herein.

(3.) Heard the learned counsel appearing for the petitioner and perused the materials placed on record.