LAWS(APH)-2025-3-68

THUMMURU SITA RAMIREDDY Vs. KONDAMADUGULA SIVA PARVATHI

Decided On March 06, 2025
Thummuru Sita Ramireddy Appellant
V/S
Kondamadugula Siva Parvathi Respondents

JUDGEMENT

(1.) The Criminal Petition No.7756 of 2024 is filed to quash CC.No.73 of 2024 on the file of I Additional Chief Metropolitan Court at Vijayawada. The Criminal Petition No.7758 of 2024 is filed for quashing CC.No.353 of 2024 on the file of IV Additional Chief Metropolitan Magistrate at Vijayawada. The accused is common in both the cases.

(2.) The learned counsel appearing for the petitioner submits that the quash petitions are filed seeking quash of the Calendar Cases which were registered under Sec. 138 and 142 of Negotiable Instruments Act.

(3.) As per the complaint filed against the petitioner, the petitioner is said to have issued the cheques drawn on Vijaya Bank, Kunchanapalli Branch. Those cheques were presented for clearance on 8/8/2022 with the complainant's banker.