GANTA KAVITHA DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Criminal Procedure Code, 1973(for short 'Cr.P.C') has been filed by the Petitioner/Accused, seeking to quash the proceedings against her in C.C. No. 911 of 2022 on the file of the Court of II Additional Metropolitan Magistrate, Vijayawada, for the offence punishable under Sec. 138 read with 142 of the Negotiable Instruments Act, 1881(for short 'N.I. Act').

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

(3.) Heard Sri Varun Byreddy, learned counsel for the Petitioner. Though notice was sent to Respondent No. 2, the same was returned and none appeared on his behalf.