(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973(for short Cr.P.C") has been filed by the Petitioner/Accused No.4, seeking to quash the proceedings against him in C.C.No.154 of 2018 on the file of the Court of II Additional Judicial Magistrate of First Class, Nellore, which was registered for the offence punishable under Sec. 138 of the Negotiable Instruments Act(for short the Act").
(2.) The facts which led to the filing of the present petition are:
(3.) Being aggrieved by the filing of the said case, Petitioner/ Accused No.4 filed the present petition seeking quashment of the same on the following grounds: