A. KALPANA Vs. P. JEYAKUMAR

JUDGEMENT

(1.) The petitioners are arrayed as A.1 and A.2 in S.T.C. No. 875 of 2010 on the file of the Judicial Magistrate No.2, Madurai, instituted by the respondent seeking their prosecution for the commission of the offences under Sec. 138 read with Sec. 142 of the Negotiable Instruments Act.

(2.) A perusal of the complaint would disclose, among other things, that in respect of the transaction, two cheques in question have been issued by the first petitioner/A.1 alone. Though it is averred that the first cheque was issued by the first petitioner/A.1 on behalf of the second petitioner/A.2, Mr. N. Mohideen Basha, learned Counsel for the petitioners/A.1 and A.2 would contend that the cheques in question have been obtained by way of coercion by utilising the services of the police and as such, the complaint is nothing, but false and concocted one and therefore, he prays for quashment of the same.

(3.) The learned Counsel for the respondents is absent.