R SURESH BABU Vs. SANIGEPALLI MOHAN RAO

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Code of Criminal Procedure to quash the entire proceedings in C.C. No. 812 of 2007 pending on the file of the II Additional Munsif Magistrate, Ongole.

(2.) The proceedings are sought to be quashed on the ground that the II Additional Munsif Magistrate, Ongole has no jurisdiction to entertain the complaint filed by the first Respondent under Section 138 of Negotiable Instruments Act.

(3.) Shortly stated, the facts relevant for considering the criminal petition are as follows: