M. S. KUMANAN Vs. SUSHIL R. BHATIA

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings pending against the petitioner in C.C.No.460 of 2003 on the file of the learned Judicial Magistrate No.1, Salem.

(2.) For the sake of convenience, the parties will be referred to by their names.

(3.) Sushil R.Bhatia has initiated a prosecution in C.C.No.460/2003 before the Judicial Magistrate No.I, Salem, under Section 138 of the Negotiable Instruments Act against M/s.Tan India Limited [A1], M.S.Mathivanan [A2], M.S.Kumanan [A3] and P.Elangovan [A4], for quashing which, Kumanan is before this Court.