DEEPAM CINEMA Vs. A.DHARMARAJ

JUDGEMENT

(1.) This Criminal Original Petition is filed by the petitioners to call for the records and quash the above complaint in S.T.C.No.919 of 2019 filed by the respondent pending on the file of the Learned Judicial Magistrate-II, Attur, Salem.

(2.) The first petitioner is a movie producer firm represented by the second accused. The second and third accused are producers of the Movie titled "Panju Mittai". The complaint is with regard to dishonouring of cheque dtd. 27/12/2018 issued for Rs.25,00,000.00 from the first accused account maintained at HDFC Bank, Valasarawakkam Branch Chennai. On behalf of the first accused Firm, the cheque was signed jointly by the accused 2 and 3 as its authorised signatories. Private complaint laid under Sec. 138 of Negotiable and Instrument Act, taken on file as S.T.C.No.919 of 2019 by the learned Judicial Magistrate II, Attur, Salem. The said complaint is sought to be quashed in the present petition filed under Sec. 482 of Cr.P.C.

(3.) The complaint leading to issuance of summons to the accused/petitioners reads as below:-