G.SWAMINATHAN Vs. G.ANTONIE RADJOU

JUDGEMENT

(1.) The petitioner, who is arrayed as A4, is facing trial for the alleged offence under Section 138 of the Negotiable Instruments Act and he has come forward with this petition to quash the proceedings in CC.NO.521/2005 on the file of the Judicial Magistrate II, Pondicherry.

(2.) According to the complainant, the Petitioner is the Director of M/s.PNL Nihdi Limited (herein after referred to as the Company) and a cheque bearing Nos.968127 and 968236 dated 24.08.2004 and 28.09.2004 for a sum of Rs.14,904/- and Rs.56,733/- respectively drawn on City Union Bank of India, Pondicherry in favour of the complainant was issued and the same was dishonoured, when it was presented for encashment.

(3.) According to the Petitioner, A1 is the Chairman, A2 is the Vice Chairman, A3 to A4 are the Directors and A7 is the Secretary and A8 is the Manager of the M/s.PNL Nihdi Limited and A9 is the said Company.