Y BANUMOORTHY Vs. R JANAKIRAMAN

JUDGEMENT

(1.) THE petition is filed seeking quashment of the criminal proceedings in C. C. No. 282 of 2003 pending on the file of the learned Judicial magistrate, Arakkonam.

(2.) THE petitioner is the second accused in a case under section 138 of the Negotiable Instruments Act.

(3.) LEARNED counsel for the petitioner/accused No. 2 would submit that the amount was borrowed by the first accused and he issued the cheques on the account of M/s. Devaki Engineering Contractors. The second accused was not the drawer of the cheques and no statutory notice also was issued on him, it is further contended.