M P MURTHY Vs. SATHYANARAYANA REDDY

JUDGEMENT

(1.) The petitioner who is accused No.2 in the case invokes the inherent powers vested in this Court under Section 482 Cr.PC to quash the proceedings initiated against him in CC No.29 of 1998 on the file of the Munsif Magistrate, Badvel on the ground that he ceased to be the Chairman of the Company by the date of issuance of the dishonoured cheque and he had nothing to do with the management of the day-to-day affairs of the Company.

(2.) In support of the said plea, the learned Counsel for the petitioner relied on an unreported judgment of this Court in Crl. Petition No.2300 of 1997 dated 28-11-1997 whereunder the proceedings initiated against him in CC No.232 of 1997 on the file of the IV Metropolitan Magistrate, Hyderabad were quashed.

(3.) The petitioner who is A2 in the case has only filed this criminal petition. Therefore, I confine myself in this order only in respect of A2.