PUJITA CREATERS PARTNERSHIP FIRM Vs. S. M. VENKATESSH

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the order, dtd. 22/3/2022, passed in C.M.P.No.527 of 2020 in S.T.C.No.9502 of 2019, on the file of the learned Judicial Magistrate No.V, Salem, for the offences punishable under Ss. 138 and 142 of the Negotiable Instruments Act.

(2.) Heard Mr.S.Conscious Ilango, learned counsel for the petitioner and Mr.R.Nalliyappan, learned counsel for the respondent.

(3.) The learned counsel appearing for the petitioners submitted that the lower Court without assigning any reason as to why such a direction is given against the petitioners is on the face of it illegal.