SAMA DHARMAN Vs. S NATARAJAN

JUDGEMENT

(1.) THIS petition has been filed so as to quash the proceeding in C.C.No.250 of 2011 pending on the file of the Judicial Magistrate Court, Musiri.

(2.) IT is stated in the petition that the respondent herein as complainant has lodged the complaint in question under section 138 r/w section 142 of the Negotiable Instruments Act, 1881, wherein the present petitioners have been shown as respondents/accused. The complaint in question has been taken on file in C.C.No.250 of 2011 on the file of the Judicial Magistrate Court, Musiri. During pendency of the same, the present petition has been filed under section 482 of the Code of Criminal Procedure, 1973 praying to quash the proceeding in C.C.No.250 of 2011.

(3.) SECTION 138 of the Negotiable Instruments Act, 1881 deals with "Dishonour of cheque for insufficiency, etc., of funds in the account."