CHERUKUPALLI SITARAM Vs. NMR PREFABS

JUDGEMENT

(1.) The instant petitions under Sec. 482 of Code of Criminal Procedure, 1973 have been filed by the Petitioner/Accused No.6, seeking to quash the proceedings against him in C.C.Nos.2892, 1691 and 2893 of 2020 on the file of the Courts of V Additional Judicial Magistrate of First Class, Nellore, VIII Additional Judicial Magistrate of First Class, Nellore and V Additional Judicial Magistrate of First Class, Nellore respectively, which were registered for the offence punishable under Ss. 138 and 142 of the Negotiable Instruments Act,1881.

(2.) The facts that led to filing of the above criminal cases, in brief, are as follows:

(3.) Heard Sri Sivalenka Ramachandra Rao, learned counsel for the Petitioner and Sri Mangena Sree Ramarao, learned counsel for Respondent No.1.