ZOOM VISION Vs. P MANICKAM

JUDGEMENT

(1.) The private complaint filed by M/s. P. Manickam & Co. represented by its Partner N. Nagaraj an. taken on file by the II Metropolitan Magistrate Chennai in C.C. No. 7157 of i996forthe offences under Sections 138 and 142 of the Negotiable Instruments Act is sought to be quashed by the accused persons (Al to A3), the petitioners herein.

(2.) The learned counsel for the petitioners would raise the following points while seeking for quashing of the above said proceedings:

(3.) In elaboration of these points rival contentions have been urged by both the counsel for the petitioners as well as the counsel for the respondent. Both have cited several decisions rendered by this Court other High Courts and the Supreme Court to substantiate their respective pleas.