S SENNIAPPAN SOLE PROPRIETOR M S CHINTHAMANI YARNS SOMANUR Vs. M/S SREE MAHASAKTHI YARN STORES A REGISTERED PARTNERSHIP FIRM

JUDGEMENT

(1.) THIS is an application to quash the proceedings under Sec.138 read with 142 of the Negotiable Instruments Act and under Sec.420, I.P.C. These proceedings are sought to be quashed on two grounds, namely:

(2.) IN elaboration of these points, Mr.Kalyanasundaram submits that the proceedings are invalid and the same are liable to be quashed.

(3.) IT is pointed out by Mr.Kalyanasundaram, counsel for the petitioner that the notice which was alleged to have been sent by the complainant, has not actually been received by the accused. This is a matter, to be gone into by the trial court, only on conclusion of trial.