V SUDHEER REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition under Section 482 of Cr. PC has been filed for quashing the proceedings in CC No.995 of 1997 on the file of the IV Metropolitan Magistrate, Hyderabad by accused No.2 in the said CC. The petitioner along with other accused faces a charge under Section 138 of the Negotiable Instruments Act.

(2.) The bare facts necessary for the purpose of this petition may be stated as follows:

(3.) The learned Counsel for the petitioner seeks quashing of the proceedings as far as the petitioner (A2) is concerned mainly on the ground that though he is a Director of Accused No.1 Company, but he is not associated with the management of day to day affairs and he is not even aware of the transaction between Al and the complainant and about the issue of cheque on behalf of Accused No.1 for discharging any liability in favour of the complainant. The contention is that the complaint does not contain the necessary averments as contemplated under Section 141 of the Negotiable Instruments Act rendering accused No.2 liable for criminal action.