UPLANCHE MALLIKARJUN Vs. RAT KANTI VIMALA

JUDGEMENT

(1.) This petition is filed u/S. 482, Cr.P.C. to quash the proceedings in CC No. 275 of 1996 on the file of the Judicial Magistrate of First Class, Banswada, Nizamabad District.

(2.) The first respondent filed a complaint against the petitioners for an offence punishable under Section 138 of the Negotiable Instruments Act (for short 'the Act'), read with Section 142 of the Act alleging that the petitioners 1 to 3 and others established a Marriage Trust styled as 'Kanyaka Parameswari Charitable Marriage Trust', registered as 2195 and maintained the office at Market Cross Roads, Siddipet of Medak District and approached the complainant and requested her to become member of the said Trust, that believing their version she joined as a member by paying some amount as directed by them, that then the petitioners issued a cheque for Rs. 30,000.00 drawn on State Bank of India, Chikkadpalli Branch, Dtd. 30-6-1996, that it was presented and returned unpaid with an endorsement "insufficient funds" on 17-7-1996, that the complainant got issued a notice on 27-7-1996 requesting to pay the amount, that the petitioners failed to pay the amount and that therefore, the petitioners deceived the complainant.

(3.) Now the petitioners filed the petition requesting to quash the proceedings.