M.G.MOHAMED JAVID Vs. NAYEEM HANNAN

JUDGEMENT

(1.) This Petition has been filed under Sec. 482 of the Code of Criminal Procedure seeking to call for the records and quash C.C.No. 485 of 2015 now pending on the file of Metropolitan Magistrate IV FTC, George Town, Chennai.

(2.) The petitioner is the accused in the said calendar case. The respondent had filed a private complaint against the petitioner for offence under Sec. 138 of the Negotiable Instrument Act.

(3.) It is the case of the respondent that the parties had entered into a business arrangement and the respondent had received a sum of Rs.10,75,000.00 as investment in the business. There were some negotiations and it was agreed to reduce the amount to Rs.8,75,000.00. The petitioner had issued four cheques all dtd. 11/12/2014. The cheques were dishonoured. Notice was issued and thereafter, the complaint was filed.