Y V ANURADHA Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner sought for quashment of C.C.No.399 of 2009 on the file of the XVIII Additional Chief Metropolitan Magistrate, Hyderabad. The petitioner is the 2nd accused in the case.

(2.) An allegation is made by the 2nd respondent that two cheques were issued in discharge of the amounts due to the 2nd respondent and that when both the cheques were presented for collection, they bounced with an endorsement "funds insufficient". Considering that the Andhra Pradesh Women's Cooperative Finance Corporation Private Limited (the Corporation, for short), Hyderabad and the then Managing Director of the said Corporation were responsible for the bouncing of the cheques, a private complaint was lodged under Section 138 read with Section 142 of the Negotiable Instruments Act, 1881 (the Act, for short).

(3.) The admitted facts are that by the date of issuance of the cheque on 05-11-2007, the petitioner was not the Managing Director and that she is not the present Managing Director of the 1st accused-Corporation.