P.KUMARASAMY Vs. P. THANGARAJ

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No.261 of 2015 on the file of the learned Judicial Magistrate, Kangayam, Tiruppur District, thereby taken cognizance for the offences under Ss. 138 of the Negotiable Instruments Act, as against these 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 respondent. Without any base, the respondent has lodged a complaint before the learned Judicial Magistrate, Kangayam, Tiruppur District for the offence under Sec. 138 of the Negotiable Instrument Act as against the petitioners and the same has been taken cognizance in C.C.No. 261 of 2015, on the file of the the learned Judicial Magistrate, Kangayam, Tiruppur District. Hence he prayed to quash the same.

(3.) The learned counsel for the respondent would submit that the trial has been pending.