MIRZA GHOUSIA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed to quash the proceedings against the petitioner in CC No.302 of 2016 on the file of XXIV Special Magistrate, Hyderabad.

(2.) The petitioner is accused in the complaint filed by the 2nd respondent for the offence under Sec. 138 of the Negotiable Instruments Act.

(3.) The case of the complainant is that the petitioner was an employee of the complainant company and entered into an agreement dtd. 15/10/2015 as she was selected for training in the field of medical coding at the cost of the complainant company, which was estimated at Rs.1.00 lakh. The complainant company agreed to train the petitioner/accused in the field of medical coding and bound herself to serve the complainant company for a period of 24 months from the date completion of said training programme. In the event of the petitioner/accused resigning from the service before the expiry of 24 months, the petitioner/accused agreed to pay Rs.1.00 lakh towards compensatory damages. The said cheque in question was taken as security at the time of entering into agreement on 15/10/2015.