SATTAR AHMED Vs. STATE

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. seeking to quash the proceedings against the petitioners herein who were arrayed as accused Nos.3 and 4 in C.C.No.2333 of 2021 pending on the file of the Court of the X Metropolitan Magistrate, Hyderabad, registered for the offences punishable under Ss. 138 and 142 of Negotiable Instruments Act, 1881.

(2.) Heard Sri A.Ram Babu, learned counsel for the petitioners, the learned Assistant Public Prosecutor for the State and Ms.Shreya, learned counsel representing Sri Damodar Mundra, learned counsel for respondent No.2.

(3.) Initially the second respondent instituted C.C.No.51 of 2014 on the file of VI Special Magistrate, Hyderabad, which subsequently was transferred to the Court of X Metropolitan Magistrate, Hyderabad where it was numbered as C.C.No.2333 of 2021, which proceedings are now sought for quashing.