R. VIJAY ANAND Vs. A. RAMARAJA

JUDGEMENT

(1.) The petitioner has filed the instant criminal original petition to quash the C.C.No.309 of 2019 on the file of the learned Judicial Magistrate, Rajapalayam.

(2.) Heard learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(3.) According to the learned counsel for the petitioner, the respondent has borrowed a sum of Rs.20.00 lakhs, and to repay the same, the respondent has issued a post dated cheque drawn on Punjab National Bank. When the said cheque was presented for collection, the same was returned with an endorsement as insufficient fund. In furtherance thereto, notice has been issued to the respondent, and a complaint was filed under Ss. 138, 142 of Negotiable Instruments Act r/w 357(1)(b) of Cr.P.C. The same was taken cognizance by the learned Judicial Magistrate, Rajapalayam in C.C.No.437 of 2017.