ANAND RAMALINGAM Vs. CANBANK FACTORS LTD

JUDGEMENT

(1.) The petitioner is the accused No.2 in C.C.No.119 of 2012 pending on the file of the Judicial Magistrate/Fast Track Court No.I, Coimbatore has filed this quash petition.

(2.) The respondent a Public Limited Company, a subsidiary of Canara Bank filed a private complaint under Sections 138, 141 and 142 of the Negotiable Instruments Act against the petitioner and seven others.

(3.) The brief fact of the case is that the first accused is the company viz., M/s. Ramalinga Fabrics Pvt. Ltd., registered under the Companies Act and the petitioner is the Director of the first accused company.