ANTOINETTE Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in C.C.No.302 of 2011 on the file of the Judicial Magistrate No.II, Karaikal, Puducherry.

(2.) The petitioners have been shown as A1 and A2 in the final report.

(3.) The 2nd respondent had given a complaint before the respondent police on the ground that the petitioners had opened a savings bank account for the 2nd respondent in Indian Bank and had obtained savings bank passbook and cheque book in the name of the 2nd respondent. Thereafter, the petitioners have forged the signature of the 2nd respondent in a cheque and have presented the same before the bank and the cheque got dishonoured resulting in the initiation of the proceedings under Section 138 of the Negotiable Instruments Act. The 2nd respondent has therefore alleged that the petitioners have committed the offence of cheating and forgery.