MIRIYALA RAYAPPA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of Cr.P.C., has been filed by the petitioner/A-1, seeking to quash the proceedings in C.C.No.143 of 2014 on the file of the court of Special Mobile Magistrate, Guntur.

(2.) Heard Sri K.Srinivas, learned counsel for the petitioner and the learned Assistant Public Prosecutor.

(3.) As seen from the record, the 2nd respondent herein has filed a private complaint under Ss. 190 and 200 Cr.P.C. against the petitioner herein for the offence punishable under Ss. 138 and 142 of the Negotiable Instruments Act,1881.