ROHINI Vs. DHANAPAL SHANKARAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in C.C.No.23 of 2021 on the file of the learned Judicial Magistrate, Maduranthakam.

(2.) The petitioner is the accused in C.C.No.23 of 2021 pending on the file of the learned Judicial Magistrate, Maduranthakam. The complaint was given by the respondent on the allegation that the petitioner had committed the offence punishable under Sec.138 of NI Act. The impugned cheque was given for a sum of Rs.4,65,000.00 dtd. 4/12/2019 drawn at City Union Bank, Vanakaram in favour of the respondent.

(3.) Heard the submissions made by the learned counsel on either side and perused the materials available on record.