M.KRISHNAM RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(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, seeking to quash the proceedings against him in S.T.C.No.48 of 2015 on the file of the Court of Additional Junior Civil Judge, Srikalahasti, registered for the offence punishable under Sec. 138 r/w142 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.) Aggrieved thereby, Petitioner/Accused filed the present petition for quashment of the case against him on the following grounds: