AKKINAPALLI SUJATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed by the petitioners/accused Nos'5' 7, 8 and 9 to quash the proceedings in CC' No1011 of 2010 on the file of the II Additional Chief Metropolitan Magistrate' Hyderabad'

(2.) The complaint in CC' No'1011 of 2010 is filed by the respondent No.2 to prosecute the petitioners for the offence under Sec. 138 of the Negotiable Instruments Act'

(3.) It is alleged in the complaint that the complainant is a wholesale dealer in gold and jewellery business run in the name of M/s Sanghi Jewellers Private Limited. A1 is the jewelers Shop situated at Sapthagiri Complex, KPHB Colony, Hyderabad' A2 is the Managing Director of the A1 company and signatory of the subject cheques' A3 to A9 are the Directors of A1 company. In the month of 'July, 2010' 42 to A9 visited the complainant's jewelers shop at Hyderguda' Hyderabad. A2 to A9 represented that they are interested in doing business transactions in the complainant company' They also stated that the complainant company is known for designer jewellery adhering to the contemporary standards. On the representation of A2 to A9, the complainant, believing their version, showed them various types of jewellery pertaining to men and women. A5, A6, A7, AB and A9 selected various jewellery items like necklace, ear rings etc. as they are women, they showed keen interest in selecting jewellery, They assured the complainant that they going to be permanent customers and would place more orders on various occasions like marriage season, festivals like Akshaya Tritiya. A2, A3 and 44 selected various kinds of jewellery like bracelets, rings etc. and placed orders for the same.