MAHESH GOVINDRAJ Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner herein/Accused under Sec. 482 of Cr.P.C., to quash the docket order dtd. 9/8/2023 in C.C.No.608 of 2022 on the file of the learned Judicial First Class, Kamalapuram, wherein the learned Magistrate is directed the petitioner/accused to deposit 20% of cheque amount as per Sec. 143 of the Negotiable Instruments Act, 1881.

(2.) Heard Sri K.Ratangapani Reddy, learned counsel appearing on behalf of Sri B.Shiva Ram Sharma, learned counsel for the petitioner, learned Additional Public Prosecutor appearing for the State and Sri C.Prakash Reddy, learned counsel for the unofficial respondent No.2.

(3.) Sri K.Ratangapani Reddy, learned counsel appearing on behalf of Sri B.Shiva Ram Sharma, learned counsel for the petitioner would submit that the Hon'ble Apex Court in Rakesh Ranjan Shrivastava Vs. State of Jharkhand and Another reported in 2024 SCC Online SC 309 has a call on to consider Sec. 143-A of the Negotiable Instruments Act, 1881 and quoted Para Nos.21 to 24 of the said judgment in support of his contention. He would submit that the present impugned order is not in accordance with the guidelines laid down by the Hon'ble Apex Court and therefore, it is not sustainable under law.