GANESH KUMAR Vs. BOOPALAN

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.603 of 2019 on the file of the Judicial Magistrate No.I, Coimbatore.

(2.) The learned counsel for the petitioner would submit that the petitioner is a sole accused in the complaint lodged by the respondent for the offence punishable under Section 138 of Negotiable Instruments Act.

(3.) According to the Petitioner/accused, M/s.Varshini Equipments had a business transaction with the defacto complainant/respondent namely M/s.Bharani Blue Metals at Coimbatore in respect of purchase of goods for credit from the respondent and issued a cheque for a sum of Rs.8,15,000/-. The said cheques were presented for collection and the same was dishonoured and returned as "account closed". After issuance of statutory notice, the respondent lodged a complaint for the offence under Section 138 and 141 of the Negotiable Instruments Act as against the petitioner/accused. He further submitted that the petitioner neither proprietor of M/s.Varshini Equipments nor partner of M/s.Varshini Equipments.