RAJAMANI Vs. SOUMYA DEEPAK KRISHNA

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.1327 of 2019 on the file of the learned Judicial Magistrate No. 1,(Fast Track Level), Coimbatore, thereby taken cognizance for the offence under Section138 of the Negotiable Instruments Act, as against this petitioner.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioner is innocent and they have not committed any offence as alleged by the prosecution. Without any base, the respondent has lodged a private complainant before the learned Judicial Magistrate No.I (Fast Track Level), Coimbatore, for the offence under Section 138 of the Negotiable Instruments Act, as against the petitioners and the same has been taken cognizance in C.C.No.1327 of 2019. Hence, they prayed to quash the same.

(3.) Heard Mr.C.D.Sugumar, learned counsel appearing for the petitioners.