C PREMA Vs. K ASHOK KUMAR

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in C.C.No.340 of 2015 pending on the file of the learned Judicial Magistrate No.II, Karur.

(2.) The petitioner has been arrayed as third accused in 138 complaint filed by the respondent. The learned counsel for the petitioner would submit that the cheque has been signed on behalf of the partner ship firm by the second accused and this petitioner has nothing to do with the transaction and she has been arrayed as an accused by showing her as Managing Partner. According to the learned counsel for the petitioner, the second accused had intentionally roped in this petitioner by showing her as Managing Partner and as a result of the same, on 111.2014, the petitioner has resigned from the partner ship firm.

(3.) The learned counsel for the respondent would further submit that in view of the resignation of the petitioner, she should not be made to face the criminal proceedings before the court below.