SATISH KUMAR MOR Vs. RAJESWARA RAO

JUDGEMENT

(1.) In both these petitions, the question raised for consideration and the petitioner is one and the same. First respondent in Crl.P.No.4294 of 2002 is the lather and in Crl.P.No.4295 of 2002, it is his son. As the question raised for consideration is one and the same both the petitions are heard together and disposed of by this common order.

(2.) Both these petitions are filed by the petitioner-accused for quashing the proceedings in C.C. Nos.105 and 106 of 2000 on the file of the learned XVII Metropolitan Magistrate, Hyderabad.

(3.) The facts of the case are as follows : The petitioner-accused has borrowed a sum of Rs.50,000.00 from the first respondent in each case. The cheques issued by him towards repayment of the same, were dishonoured. As such after giving statutory notice, the de facto complainants filed private complaints under Section 138 of the Negotiable Instruments Act.