JYOTHI Vs. V. SADAGOPAN

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in S.T.C.No.1838 of 2006 on the file of the Judicial Magistrate-I, Tirupur, thereby taken cognizance for the offences under Sec. 138 of the Negotiable Instruments Act, 1881 and according to Sec. 200 of Cr.P.C., as against this petitioner.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is innocent and she has not committed any offence as alleged by the prosecution. Therefore, the de-facto complainant has filed a complaint and the same has been taken cognizance in S.T.C.No.1838 of 2006 on the file of the Judicial Magistrate-I, Tirupur. Hence he prayed to quash the same.

(3.) Heard Mr.R. Rajarajan, learned counsel appearing for the petitioner.