VISION VENTURES LTD. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973 (for short 'Code') to quash the order dated 11.02.2020 passed in Crl.M.P. No.206 of 2020 in C.C. No.5 of 2019 by the II Special Magistrate at Hyderabad.

(2.) Heard Mr. A. Tulsi Raj Gokul, learned counsel for the petitioners, and Mr. N. Srikanth Goud, learned counsel for respondent No.2 herein.

(3.) Respondent No.2 herein filed a complaint under Section - 200 of the Code against the petitioners herein for the offence under Section - 138 of the Negotiable Instruments Act, 1881 (for short 'Act, 1881') vide C.C. No.5 of 2019. In the said complaint, respondent No.2 herein has specifically mentioned about issuance of cheques bearing No.000760 and 000764, dated 20.01.2012 and 29.01.2012 for Rs.1,20,00,000/- 10,00,00,000/- respectively, both drawn on AXIS Bank by the petitioners herein towards repayment of legally enforceable debt to respondent No.2 herein. In the list of documents, respondent No.2 has specifically mentioned about the said cheques and also other documents.