MAHALINGA NARAYANAN Vs. KOTAK MAHINDRA BANK LIMITED

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to quash the proceedings in C.C.No.2337 of 2019 pending on the file of FTC-IV, Metropolitan Magistrate, George Town, Chennai.

(2.) The respondent has filed a complaint u/s.138 of the Negotiable Instruments Act against the company and its directors. The petitioners have been arrayed as A4 and A6 respectively in the complaint. According to the petitioners, they are non-executive directors and they are not involved in the day-to-day affairs of the company and in spite of the same, they have been added as accused in the complaint. Aggrieved by the same, the present petitions have been filed before this Court under Sec. 482 of the Code of Criminal Procedure, 1973.

(3.) Heard Mr.H.Siddharth, learned counsel appearing for petitioners and Mr.E.Om Prakash, learned Senior Counsel appearing for respondent.