SUGUNABHAI Vs. MATHIYAZHAGAN

JUDGEMENT

(1.) The issue involved in both these petitions are common and hence, they are taken up together, heard and disposed of through this common order.

(2.) These petitions have been filed to quash the proceedings in STC.No.199 of 2022 and STC No.201 of 2022, pending on the file of the District Munsif cum Judicial Magistrate, Kattumannarkovil.

(3.) The respondent had filed two complaints against the petitioner for offence u/s.138 of the Negotiable Instruments Act, 1881 based on two cheques which are said to have been issued by the petitioner in favour of the respondent for a liability which arose through a lease agreement entered into between the parties.