VENKATESH Vs. K SURENDRAN

JUDGEMENT

(1.) THIS court heard the submissions made by the learned counsel for the petitioner and the learned counsel for the Respondent and perused the materials available on record.

(2.) THE criminal case instituted on private complaint for an offence punishable under section 138 of the Negotiable Instruments Act against the petitioner herein is sought to be quashed by invoking the inherent power of the High Court under section 482 of Code of Criminal Procedure, 1973. THE complaint preferred by the respondent herein on the file of the IX Metropolitan Magistrate, Saidapet, Chennai, was taken on file as C.C.No.4129 of 2006. THE complaint was based on the dishonour of a cheque dated 30.01.2006, allegedly issued by the petitioner herein in favour of the respondent herein.