TANGI HARINARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. G. Rama Gopal, learned counsel for the petitioner; Mr. S. Dushyanth Reddy, learned Additional Public Prosecutor for the State and Mr. Srikanth Reddy Ambati, leaned counsel for respondent no.2-Complainant.

(2.) The petitioner has moved the Court for the following relief:

(3.) The petitioner had taken Rs.15,00,000.00 from the respondent no.2 and had issued three cheques for Rs.5,00,000.00 each in lieu thereof. On presenting the cheques to the Bank, the same were not honoured leading the respondent no.2 to file complaint under Ss. 190(1)(a) and 200 of the Code of Criminal Procedure, 1973 for offences punishable under Ss. 138 and 142 of the Negotiable Instruments Act (hereinafter referred to as the "Act").