PAULRAJ JAYALAKSHMI Vs. NIRMALA ARUNAGIRI

JUDGEMENT

(1.) This petition has been filed seeking to quash the proceedings in S.T.C.No.106 of 2019 on the file of the learned Fast Track Judicial Magistrate No.1, Erode.

(2.) The respondent has filed a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 against the company and its directors. The petitioners have been arrayed as A4 to A7 in the complaint.

(3.) The present petition has filed before this Court seeking to quash the proceedings mainly on the ground that the complaint did not fulfil the requirements of Sec. 141 of the Negotiable Instruments Act. The learned counsel for the Petitioners to substantiate his submission, brought to the notice of this Court the allegations made in the complaint insofar as the petitioners are concerned and the same is extracted herein: