K.NANDHAKUMAR Vs. SARAVANAN

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in S.T.C.No.201 of 2019 on the file of learned Judicial Magistrate No.I, Udumalpet, there by taken cognizance for the offences under Sections 138 and 142 of the Negotiable Instruments Act, as against this petitioner.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case for the offences under Sections 138 and 142 of the Negotiable Instruments Act, as against the petitioner and the same has been taken cognizance in S.T.C.No. 201 of 2019 on the file of the learned Judicial Magistrate No.I, Udumalpet. Hence he prayed to quash the same.

(3.) Heard Mr.D.R.Arun Kumar learned counsel appearing for the petitioner.