LAWS(MAD)-2017-7-245

T KALAISELVI Vs. RAMCO INDUSTRIES LIMITED

Decided On July 28, 2017
T Kalaiselvi Appellant
V/S
Ramco Industries Limited Respondents

JUDGEMENT

(1.) This criminal original petition is filed under Section 482 of Cr.P.C., to quash the complaint in C.C.No.7986 of 2002, pending on the file of the learned XVIII Metropolitan Magistrate, Saidapet, Chennai.

(2.) The brief facts, which are necessary for determination of the case, are as follows:-

(3.) Learned counsel appearing for the petitioner contended that as stated above, as the petitioner did not sign the cheques, she cannot be prosecuted for the offences under Sections 138 and 142 of the Negotiable Instruments Act.