NAMMI APPALARAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition, under Sec. 482 of Cr.P.C., is filed by the petitioners/accused in C.C.No.79 of 2018 on the file of the learned Judicial First Class Magistrate, Kotturu, Srikakulam District, seeking to quash the proceedings against them in the said case.

(2.) The aforesaid C.C. has been registered against the petitioners/accused for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the N.I. Act'), on the basis of a private complaint filed by respondent No.2 herein under Sec. 200 Cr.P.C read with Sec. 142 of the N.I. Act.

(3.) The allegations in the complaint filed by respondent No.2/complainant, in brief, are as under: