GUNASEKARAN Vs. VEERABADHRAN

JUDGEMENT

(1.) THE accused in C. C. No. 161 of 1990 on the file of the judicial Magistrate, Valliyur, has filed this petition under section 482 of the Code of Criminal Procedure, 1973, to call for the records in the said case and to quash the same. THE short facts are : THE respondent has filed a complaint against the accused for the offence under section 138 of the Negotiable Instruments Act, 1881. THE allegations in the complaint are briefly as follows :