RAYANI SRINIVASA RAO Vs. STATE OF A.P.

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 No.3, seeking to quash the proceedings against him in C.C.No.2332 of 2020 on the file of the Court of V Additional Judicial Magistrate of First Class(Junior Civil Judge), Guntur, which was registered for the offence punishable under Ss. 138 and 142 of the Negotiable Instruments Act,1881[for short "the Act"].

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

(3.) Being aggrieved by the filing of the said case, Petitioner/Accused No.3 filed the present petition seeking quashment of the proceedings against him on the following grounds: