JANNATHAL MALA Vs. S. BALA RAMUDU

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. to quash proceedings in S.T.C.No.87 of 2009 (STC) on the file of the Court of Judicial Magistrate of First Class, Jammalamadugu, Kadapa District, registered for offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the Act') in favour of the petitioner herein.

(2.) The petitioner herein is the accused and the first respondent herein is the complainant in the STC. For convenience sake, I refer the parties as arrayed in the STC.

(3.) The complainant filed the complaint under Section 138 of the Act against the accused on the ground that the accused issued cheques in respect of a legally enforceable debt, but they were dishonoured with an endorsement that the corresponding account of the accused was closed following which the complainant issued statutory notice under that section to the accused demanding the payment of the amount, but it was not complied with.