REGENT COMPUTRONICS PVT. LTD.

Somisetty Purushotham Kumar Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

K.R. INDIRA V. ADINARAYANA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
SUMAN SETHI VS. AJAY K CHURIWAL [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. PENNAR PETERSON SECURITIES LIMITED [REFERRED TO]
RAHUL BUILDERS VS. ARIHANT FERTILIZERS AND CHEMICAL [REFERRED TO]
SOM MITTAL VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
JUGESH SEHGAL VS. SHAMSHER SINGH GOGI [REFERRED TO]
MATTA RAMBABU VS. STATE OF A P [REFERRED TO]
YOGENDRA PRATAP SINGH VS. SAVITRI PANDEY [REFERRED TO]
VIJAY GOPALA LOHAR VS. PANDURANG RAMCHANDRA GHORPADE [REFERRED TO]
NEEHARIKA INFRASTRUCTURE PVT. LTD. VS. THE STATE OF MAHARASHTRA AND ORS. [REFERRED TO]
DASHRATHBHAI TRIKAMBHAI PATEL VS. HITESH MAHENDRABHAI PATEL [REFERRED TO]

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973.,[for short 'Cr.P.C'] is filed by the Petitioner/Accused, seeking to quash the proceedings against him, in C.C.No.121 of 2018 on the file of the Court of Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Nellore, registered for the offence punishable under Sec. 138 r/w 142 of Negotiable Instruments Act,1881. ,[for short 'the N.I. Act']

(2.) The facts which led to the filing of this petition, in brief, are:

(3.) Being aggrieved by the complaint lodged by Respondent No.2/Complainant, the Petitioner/Accused filed the present petition on the following grounds:

Click here to view full judgment.

SOMISETTY PURUSHOTHAM KUMAR Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address