D.V.VANITHA Vs. S.L.VEZHAVENDHAN

JUDGEMENT

(1.) This Criminal Original Petition is filed to call for the records in S.T.C.No.422 of 2016 on the file of Judicial Magistrate No.II, Salem and to quash the same.

(2.) The case in S.T.C.No.422 of 2016 was filed under Sec. 200 of Criminal Procedure Code read with Sec. 138 of the Negotiable Act, 1881.

(3.) The petitioner is an accused in the case. The case of the respondent is that petitioner borrowed a sum of Rs.5,00,000.00 on 1/12/2015 for her urgent family and business necessity and agreed to repay the same with interest at 18% p.a to the respondent/complainant. After repeated demands, she issued a cheque dtd. 1/2/2016 for a sum of Rs.5,00,000.00 drawn on Karur Vysya Bank Limited, Salem-1. The cheque Number is 284359. At the request of the petitioner, the respondent presented the said cheque for collection on 28/3/2016 in Indian Overseas Bank, V.S.A.Complex, Near New Bus stand, Salem. The cheque was dishonoured on 29/3/2016 on the ground "account closed".