SANJAY RAJ Vs. PRADEEP NAGARAJ

JUDGEMENT

(1.) Sri.G.R.Sreenivas, learned counsel for the petitioner.

(2.) In this petition under Sec. 482 of the Code of Criminal Procedure, 1973, (hereinafter referred to as the 'Code' for short), the petitioner inter alia seeks quashment of further proceedings against the petitioner in C.C.No.19574/2018 before the XXII A.C.M.M., Bengaluru for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881.

(3.) The facts giving rise to filing of the petition briefly stated are that the complainant in his complaint has stated that accused No.1 is a Company registered under the provisions of the Companies Act, 1956, which is engaged in the business of development of the properties and construction. It is further averred that accused No.2 is the Managing Director and accused Nos.3 to 6 are Directors of the Company and that the cheque, which was issued on behalf of the Company was dishonoured. Thereupon, a complaint was filed. The petitioner was arrayed as accused No.7 in the aforesaid complaint.