KONALA BHAVANI Vs. STATE OF A.P.

JUDGEMENT

(1.) CrL.P.Nos.,564, 566, 569 and 572 of 2020 are filed under Sec. 482 of the Code of Criminal Procedure, 1973,[In short 'Cr.P.C']seeking to quash proceedings initiated in C.C.Nos.,1145, 1147, 1146 and 1148 of 2019 on the file of Judicial Magistrate of First Class, Nandyal, Kurnool District,[In short, Magistrate]for the offences under Ss. 138 and 142 of the Negotiable Instrument Act, 1881.[In short, NI Act]

(2.) The facts leading to filing of these Petitions are;

(3.) Heard Sri V.R. Reddy Kovvuri, learned Counsel for the Petitioners and Ms. Prasanna Lakshmi, learned Assistant Public Prosecutor representing State/Respondent No.1. Though notice is served on Respondent No.2, no appearance is made to submit any objections.