VIJAYA LAXMI AGARWAL Vs. SBPL INFRASTRUCTURE LTD.

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the petitioner/accused seeking to quash the proceedings in C.C. No.142 of 2019 on the file of the XIX Special Magistrate, Erramanzil at Hyderabad, for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the N.I. Act').

(2.) Brief facts of the case:

(3.) Heard Sri Vedula Venkata Ramana, learned Senior Counsel, representing M/s. Bharadwaj Associates appearing on behalf of the petitioner and Sri U.Venkat Prasad, learned counsel for respondent No.1.