P.RAVICHANDRAN Vs. AJEET KUMAR KOTHARI

JUDGEMENT

(1.) The Criminal Original Petition has been filed to call for the records culminating in the criminal proceedings pending against the Petitioner in C.C.No.1333 of 2015 on the file of the learned VIII Metropolitan Magistrate, George Town, Chennai and quash the same.

(2.) The Petitioner herein is the fourth accused in C.C.No.1333 of 2015 on the file of the learned VIII Metropolitan Magistrate, George Town, Chennai. This Petition for quashing C.C.No.1333 of 2015 has been filed on the ground that on the date of issuance of cheque, the Petitioner was not a Director of the Company and was not a signatory to the cheque.

(3.) The Respondent herein filed a private complaint under Sec. 200 of Cr.P.C., for the alleged offences under Ss. 138 and 142 of Negotiable Instruments Act, on the basis of dishonoured cheque issued on 10/3/2015 and 10/4/2015 and the same was taken on file by the learned VIII Metropolitan Magistrate, George Town, Chennai. Summons also issued to the 4th accused/Petitioner herein. This Petition was filed for quashment of above said complaint in respect of the 4th accused/Petitioner herein alone.