S. NEELA SUBRAMANIAN Vs. MEENAKSHI LEATHERS

JUDGEMENT

(1.) This criminal original petition is filed under section 482 of Cr.P.C., 1973 to quash the proceedings in C.C. No. 1218 of 2012 pending on the file of the learned Chief Metropolitan Magistrate, Fast Track Court No. I, Egmore, Chennai.

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

(3.) Learned counsel appearing for the petitioner/accused submitted that the alleged statutory notice was issued to the petitioner herein in her individual capacity and in the absence of the company being made as a party to the private complaint, she is vicariously liable to pay the cheque amount and hence, she seeks to quash the private complaint.