NAYAGAM LOURD PRAKASH Vs. STANDARD CHARTERED BANK

JUDGEMENT

(1.) HEARD both sides.

(2.) THESE petitions under Section 482 of Cr. P. C. seeks quashing of proceedings in C. C. Nos. 1552 and 1289 on file of the X Metropolitan magistrate, Secunderabad in which the petitioners (?) are facing charges for offence under Section 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 clubbed together and are being disposed of by a common order.