KARANAM VISWESWARA RAO Vs. STATE OF A P

JUDGEMENT

(1.) Since all these matters arise out of the same transaction, they are heard together and are being disposed of by this common order.

(2.) The petitioner is the accused in C.C. Nos. 43 of 2007, 41 of 277 and 433 of 2006 on the file of the Special Prohibition and Excise Court at Srikakulam, filed for the offence punishable underSection 138of the Negotiable Instruments Act (for short 'the Act').

(3.) The complainants are the wife and two sons of the petitioner. The petitioner is alleged to have issued three cheques to them and when they presented them in the bank, they were bounced. Therefore, they filed the complaints.