KOPPULA GIRIDHAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the complaint filed against the petitioners/A3 and A4 in STC.N.I.No.6513 of 2022 under Sec. 138 of the Negotiable Instruments Act, on the file of XII Metropolitan Magistrate, Nampally, Hyderabad.

(2.) The 2nd respondent filed a compliant under Sec. 138 of the Negotiable Instruments Act against A1 company, A2/Managing Director and these petitioners who are also Directors of A1 company.

(3.) According to the complaint, agreement to sell-cum-General Power of Attorney was executed by A1 represented by A2 and towards part payment, issued cheque bearing No.000443 dtd. 30/1/2022 for Rs.25.00 lakhs and agreed that the land sale transaction is subject to clearance of the cheque. The said cheque when presented for clearance was returned unpaid and accordingly, the 2nd respondent issued legal notice to A1 company and also the petitioners. For not paying the amount covered by the cheque, the present complaint is filed by the 2nd respondent.