VIKAS JALAN Vs. STATE OF A P

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned public prosecutor.

(2.) The present petition is filed under Section 482 Cr.P.C. to quash the proceedings in CC.No. 413 of 1997 on the file of the XVII Metropolitan Magistrate, Hyderabad.

(3.) The 2nd respondent herein filed a complaint under Section 138 read with Section 141 (Sic. 141) of the Negotiable Instruments Act (for short 'the Act') against the petitioner herein. The petitioner is the sole accused.