GURVINDER GAUR Vs. SURYA AGENCIES

JUDGEMENT

(1.) THE above Criminal Original petitions have been preferred by the petitioner /proposed accused to quash the proceedings in M. P. Nos. 7463 and 7462 of 2007 respectively on the file of the Principal Sessions Judge, Vellore.

(2.) THE complaints have been preferred by the respondents before the learned Principal Sessions Judge, Vellore invoking Section 340 of Cr. P. C, for an offence punishable under Sections 191, 192, 193 and 199, ipc. The learned Principal Sessions Judge issued notices dated 18-9-2009 for appearance of the petitioner on 28-9-2007 in person or through an advocate and to file objections. The petitioner questioning the legality of the notices issued by the learned principal Sessions Judge preferred the present petitions to quash the proceedings.

(3.) THE petitioner is an accused for an offence punishable under Section 138 of the negotiable Instruments Act. Pending the proceedings, the petitioner preferred transfer applications and while so made certain misrepresentations before the Court and according to the respondents, the said misrepresentations constitute an offence punishable under Sections 191, 192, 193 and 199 of IPC. Only under such circumstance, the impugned notices have been issued by the learned Principal Sessions Judge.