NAYAGAM LOURD PRAKASH SECUNDERABAD Vs. STANDARD CHARTED BANK

JUDGEMENT

(1.) Heard both sides.

(2.) These petitions under Sec. 482 of Cr.P.C seek quashing of proceedings in C.C.Nos. 1552 and 1289 of 1998 on the file of the X Metropolitan Magistrate, Secunderabad, in which the petitioners (?) are facing charges for offence under Sec. 138 of the Negotiable Instruments Act on the ground that the complainant is not properly authorized person on behalf of the company on whose behalf the complaints are said to have been filed.

(3.) As similar questions arise in both the criminal petitions, they are clubbed together and are being disposed of by a common order.