M. RAVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed to quash the proceedings in C.C.No.83 of 2012 on the file of the Special XI Metropolitan Magistrate, Erramanzil, Hyderabad, wherein the petitioner is arrayed as A2.

(2.) It is the case of the complainant/respondent No.2 that A1/company owes the complainant a sum of Rs.1,32,311/- and accordingly, two cheques bearing Nos.461594 and 461595 dated 27.08.2011 and 30.08.2011 were issued by A1/company towards discharge of its liability. The aforesaid cheques were dishonoured when presented for encashment. The complainant issued statutory notice dated 01.12.2011 under Section 138 of the Negotiable Instruments Act (for short 'the Act ') and as the same evoked no response, the present complaint was filed.

(3.) A2 is the Vice President of A1/company. This Court is not concerned with the other accused since the quash petition is filed by A2 only.