JANACHAITANYA HOUSING P LIMITED Vs. P SURYA KUMARI

JUDGEMENT

(1.) Heard both sides.

(2.) This petition under Section 482 of Cr PC seeks quashing of proceedings in C.C. No. 381 of 1998 on the file of the III Additional Judicial First Class Magistrate, Kakinada in which the petitioner company is sought to be prosecuted for the offence under Section 138 of the Negotiable Instruments Act.

(3.) The brief facts leading to this petition may be stated as follows :