MADHUSUDAN METALS Vs. KOTAK MAHINDRA BANK LIMITED

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.391 of 2018 on the file of Fast Track-IV Metropolitan Magistrate, George Town, Chennai, thereby taken cognizance for the offences under Section 138 of Negotiable Instrument Act, as against the petitioners.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocent and they have not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in for the offences under Section 138 of Negotiable Instruments Act, as against the petitioners and the same has been taken cognizance in C.C.No.391 of 2018 on the file of Fast Track-IV Metropolitan Magistrate, George Town, Chennai. Hence they prayed to quash the same.

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