G.SREEKANTH Vs. VIJAYA BANK

JUDGEMENT

(1.) In this petition filed under Section 482 of Cr.P.C, the petitioner/accused seeks to quash the proceedings against him in C.C.No.284 of 2012 on the file of Judicial First Class Magistrate, Guntakal for the offence under Section 138 of Negotiable Instruments Act, 1881 (for short, "N.I. Act" ).

(2.) The 1st respondent/Vijaya Bank filed the complaint against the petitioner with the allegations that the petitioner maintained S.B. Account bearing No.40280101000996 with their bank since 2000 and on his request, VISA Credit Card facility was extended to him and he availed VISA Credit Card facility through that account. The petitioner fell due of Rs.1,14,930/- as on 15.05.2012 in the course of availing services of the Credit Card. Further, the petitioner was having a locker bearing No.8 in the complainant bank. He also fell due of Rs.8081/- towards locker rent. Thus, the petitioner was liable to pay a total sum of Rs.1,23,011/- to the respondent/bank as on 15.05.2012.

(3.) The respondent/Bank filed counter and opposed the quash petition.