(1.) THIS petition is filed under Section 482 cr. P. C. , seeking to quash further proceedings againstthe petitioner/accused in C. C. No. 470 of 2007, on the file of the Judicial Magistrate of the First Class, Bhadrachalam (originally c. C. No. 225 of 2004,onthefile of the Additional judicial Magistrate of the First Class, kothagudem Camp at Bhadrachalam ).
(2.) HEARD the learned counsel for the petitioner and the learned Additional Public prosecutor representing the second respondent-State. Records are perused.
(3.) THE first respondent herein filed a complaint against the petitioner/accused before the Sub-Divisional Magistrate, bhadrachalam alleging offences under sections 138 and 142 of the Negotiable instruments Act (for short 'the Act' ). The learned Sub-Divisional Magistrate has taken cognizance of the same and issued process against the petitioner.