M PALANI Vs. K JAISHANKAR

JUDGEMENT

(1.) THE petitioner is accused in C.C.Nos.4078 and 4079 of 2005 pending on the file of the IX Metropolitan Magistrate at Saidapet, Chennai, for the offence punishable under Section 138 of the Negotiable Instruments Act.

(2.) THE learned counsel for the petitioner submits that neither in the notice nor in the complaint, the transaction, in which, the liability arose has been mentioned. THE first notice has been given on 24.03.2005 and it has been wrongly mentioned as 24.3.2004. THE second notice has been given on 19.4.2005 and under such circumstances, the cases filed before the learned Magistrate are erroneous and sought to quash the proceedings.