S.RAVISHANKAR Vs. NEUROTRONICS SYSTEM INDIA PRIVATE LIMITED

JUDGEMENT

(1.) Heard Mr.S.Baskaran, learned counsel appearing for the petitioners and Mr.V.Nandakumar, learned counsel for the respondent.

(2.) The present petition has been filed under Sec. 482 of Cr.P.C seeking for a direction to call for the records in C.C.No.1090 of 2009 on the file of the XVII Metropolitan Magistrate at Saidapet and quash the proceedings.

(3.) The petitioners are the accused in C.C.No.1090 of 2009 on the file of the XVII Metropolitan Magistrate, Saidapet. The respondent/complainant has filed a private complaint under Sec. 200 of Cr.P.C against the petitioners/accused for an alleged offence punishable under Sec. 138 of Negotiable Instruments Act. The case of the respondent/complainant is that he is carrying on business in manufacturing electronic display sign boards and that the first accused/first petitioner on behalf of the II accused/II petitioner placed orders for purchase of one Lite Led Sign Board valued at Rs.1,10,000.00 According to the respondent/complainant, the said Lite Led Sign Board was manufactured and handed over to the accused as per their specifications and that the 1st accused issued three cheques bearing No.099163, 099164 and 099165 all drawn on IDBI Bank for Rs.1,10,000.00. These cheques were dtd. 7/10/2018, 14/10/2018 and 24/10/2018 respectively. When the cheques were presented for encashment by the respondent, they were dishonored for the reason Account closed. Since the statutory notice dtd. 27/12/2008 evoked no response from the 1st and 2nd accused/1st and 2nd petitioner, he filed a complaint under Sec. 138 of Negotiable Instruments Act.