N. BACKIYA LAKSHMI Vs. PALANIVEL

JUDGEMENT

(1.) This petition is filed to quash the proceedings in S.T.C. No.168 of 2012 pending on the file of the learned District Munsif Cum Judicial Magistrate, Kamudhi, Ramanathapuram District.

(2.) The complaint is for the offence under section 138 of Negotiable Instruments Act.

(3.) The case of the petitioner is that the petitioner and the de facto complainant had business transaction and that the account between the petitioner and the respondent were settled long back. However, the respondent presented a cheque alleged to have been handed over by the petitioner to the respondent on 15.11.2011. Since the cheque was returned with an endorsement "account closed", the respondent has given a complaint.