V.NARAYAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the petitioners/accused Nos.3 and 4 seeking to quash the proceedings in C.C.Nos.1607, 1476 & 1617 of 2016 and 185 of 2017 respectively, on the files of the XVIII Additional Chief Metropolitan Magistrate, Secunderabad, for the offence under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the NI Act').

(2.) Brief facts of the case:

(3.) Heard Mr. Sharad Sanghi, learned counsel for the petitioners, Mr. Praveen Kumar, learned counsel for respondent Nos.2 to 4 and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No.1 State.