PATIBANDLA SATYANARAYANA Vs. KALLURI MURALI MOHAN

JUDGEMENT

(1.) Crl. P. Nos. 2304 to 2306 of 2008, Crl.P. Nos. 2681 to 2683 of 2008 and Crl.P. Nos. 2684 to 2686 of 2008 are filed under Section 482 Cr.P.C. to quash proceedings against the petitioners therein i.e., A-1, A-4, A-5, A-6 and A-2 in C.C. Nos. 2181 to 2183 of 2007, on the file of the Court of III Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, registered for offence punishable under Section 138 of the Negotiable Instruments Act (for short 'the Act'), respectively.

(2.) The 1st respondent in all these criminal petitions is the complainant in all the same calendar cases. For the sake of convenience, the parties herein after are referred to as they are arrayed in the calendar cases.

(3.) In all the calendar cases, the main allegations made against A-1 to A-6 are that A-1 is a registered company and A-2 to A-6 are its directors, and in connection with legally enforceable debts due in favour of the complainant, A-2 issued cheques bearing Nos. 448467, 448466 and 448465, respectively, having signed them on behalf of A-1 and when they were presented before concerned forum, they were dishonored and in spite of issuing subsequent notice as contemplated under Sections 138 of the Act, all the accused failed to comply with their requirement.