L.RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-accused No.2 seeking to quash the proceedings against him by setting aside the impugned order dtd. 24/9/2024 passed in CRL.M.P.No.3717 of 2023 in S.T.C.NI.No.346 of 2021 on the file of the learned X Judicial Magistrate of First Class, Manoranjan Complex, Nampally, Hyderabad (for short 'the learned trial Court'), registered for the offence under Sec. 138 of the Negotiable Instruments Act (for short 'the NI Act').

(2.) Heard Sri N.Ashwani Kumar, learned counsel representing Sri M.Avinash Reddy, learned counsel for petitioner and Sri K. Ravinder Reddy, learned counsel for unofficial respondent No.2. Perused the material on record.

(3.) (a). A complaint was filed under Sec. 190 read with Sec. 200 of the Code of Criminal Procedure, (for short, "Cr.P.C."), alleging the commission of offences under Ss. 138 and 142 of the NI Act by the accused persons. The complaint was lodged by the respondent No.2 before the learned trial Court in respect of the alleged offences committed on 19/11/2020 and 8/1/2021. The gist of the private complaint is that the complainant and the accused had maintained acquaintance and association for more than 20 years. Owing to the said acquaintance, the complainant advanced certain amounts to members of the Lingamaneni family, namely L. Ramesh (the petitioner -accused No.2), LVS Rajasekhar, and their companies.