GUTTI RAMA SUBRAHMANYAM Vs. STATE OF ANDHRA PRADESH

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 No.7 respectively, seeking to quash the proceedings against him in C.C.No.553 of 2020 on the file of the Court of Special Mobile Judicial Magistrate of First Class, Guntur, registered for the offences punishable under Ss. 138, 141, 142-A and 143 of Negotiable Instruments Act,1881[for short 'N.I. Act'].

(2.) The facts which led to the filing of this petition:

(3.) Heard Sri N.Ashwani Kumar, learned counsel for the Petitioner and Ms.D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.1. The memo of proof of service dtd. 25/1/2022 indicates that the notice returned with an endorsement "Respondent No.2, refused to receive the notice". This Court, vide order dtd. 17/8/2023, observed the service as sufficient. None entered appearance for Respondent No.2.