S. GAYATHRI Vs. B.R. SELVARAJULU

JUDGEMENT

(1.) The petitioner, who is the accused in C.C. No. 222 of 2013, which is pending on the file of the Judicial Magistrate No. II, Coimbatore has filed the above quash petition. The respondent is the complainant, has filed a private complaint under Sec. 138 of the Negotiable Instruments Act.

(2.) The learned counsel for the petitioner and the respondent present.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is a housewife and known to one Mrs. Parimalam from whom she had requested funds in order to meet the family commitments. For which she had given cheques drawn from her account in ICICI Bank and Canara Bank and she repayed the loan amount. On the other hand, the said Parimalam have clandestinely to enrich through Mr. B.R. Selvarajulu, misused the cheques and using one of the cheque the said B.R. Selvarajulu had filed the above case. The petitioner had no transaction with the said B.R. Selvarajulu and on this ground the petitioner prayed for quashing the proceedings in C.C. No. 222 of 2013 on the file of the Judicial Magistrate Court No. II, Coimbatore.