C M AMARA JEEVA Vs. A N RAJENDIRAN

JUDGEMENT

(1.) Thes petitions have been filed to call for all the records and quash the proceedings in C.C.Nos.2074 & 2075 of 2017 on the file of the XIX Metropolitan Magistrate, Corporation Court, Chennai.

(2.) For the sake of convenience, the petitioner and the respondent will be referred to as the complainant and the accused respectively.

(3.) It is the case of the complainant that a sum of Rs. 60 lakhs was taken as loan by the accused during March 2015 and towards the said liability, V.P.Foundation Private Limited (A1), issued a cheque for Rs. 60 lakhs signed by Arunachalam (A2)/Managing Director. This cheque was dishonoured. After issuing the statutory notice, the complainant has filed the impugned complaint in C.C.No.2075 of 2015, which is now pending on the file of the XIX Metropolitan Magistrate, Corporation Court, Chennai, against V.P.Foundation Private Limited(A1), Arunachalam(A2) and Amarajeeva(A3) for quashing which, Amarajeeva/A3 is before this Court.