BOMMIDIPATI MADHAVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Criminal Procedure Code, 1973 (for short 'the Cr.P.C.'), is filed by the petitioner - accused who is proprietress of M/s. Sai Santhosh Constructions ( for short 'the firm'), seeking to quash the proceedings in C.C.No.170 of 2012 on the file of the Metropolitan Magistrate, Bheemunipatnam, Visakhapatnam district, initiated by the 2nd respondent - complainant who is proprietor of Vasundara Enterprises against the petitioner for an offence punishable under Section 138 of Negotiable Instruments Act, 1881 (for short 'the Act').

(2.) The allegations in the private complaint filed by the 2nd respondent are as under:-

(3.) Heard the learned counsel for the petitioner, the learned counsel for the 2nd respondent, learned Public Prosecutor for the 1st respondent and perused the material on record.