R ARJUNRAJ Vs. V KRISHNASAMY

JUDGEMENT

(1.) This Criminal Original Petition has been filed under Section 482 Cr.P.C., to quash the complaint in C.C.37 of 2012 on the file of the learned Judicial Magistrate No.1, Kanchipuram.

(2.) The case of the petitioner herein is that, the respondent/complainant filed a private complaint under Section 200 Cr.P.C with regard to dishonor of four cheques each for amount Rs.5,00,000/- and after receipt of the summons, he has moved this Court under 482 of Cr.P.C to quash the same.

(3.) The learned counsel for the petitioner has submitted that the trial Court ought not to have taken cognizance of the complaint as the complaint is ex facie an abuse of process of court.