COSTAL PROJECTS LIMITED Vs. STANDARD CHARTEREDBANK

JUDGEMENT

(1.) THE petitioners are the accused in C.C.No. 818 of 2013 on the file of the Fast Track Court, Magistrate Court, George Town, Chennai (Originally the case was filled before the VII Metropolitan Magistrate, George Town, Chennai and subsequently transferred and being heard by the Fast Track Court, Magistrate Court, George Town, Chennai). The respondent is the complainant in the case. The respondent has filed the said case by way of a private complaint alleging that the petitioners have committed an offence punishable under Section 138 of the Negotiable Instruments Act.

(2.) THE learned Magistrate has taken cognizance and has issued summons. The petitioners have on service of summons appeared before the lower Court. Now the petitioners have come up with this petition seeking to quash the said proceedings.

(3.) THE brief facts of the case would be as follows: