K.L.JOSEPH Vs. NISHAD K.MOHAN

JUDGEMENT

(1.) The petitioners are accused Nos.2,3,5,6 and 8 in C.C.No.252/2010 on the file of the Judicial First Class Magistrate Court-I, Thrissur. The aforesaid case was registered against them for the offences punishable under Ss. 138 and 142 of the Negotiable Instruments Act on the basis of a complaint submitted by the 1st respondent herein.

(2.) The case pertains to issuance of a cheque by and on behalf of M/s. Kshemanidhi Kuries and Loans Private Limited by the accused persons herein who are the former Director, former Executive Director and other former Directors of the said Company.

(3.) This Crl.MC is filed by them seeking to quash the proceedings in the above calender case by invoking powers of this Court under Sec. 482 of the Code of Criminal Procedure (Cr.PC).