K J PRAKASH Vs. ROYAL STITCHES P LTD

JUDGEMENT

(1.) THIS petition seeks to quash the proceedings pending in C.C. No. 13171 of 2007 on the file of VII Metropolitan Magistrate, George Town, Chennai. In such case, the petitioner who is one of the three accused facing prosecution for offence under Section 138 of Negotiable Instruments Act. The first accused is a partnership firm, in which, the second and third accused are the partners. The respondent/complainant had presented the cheque issued by the first accused firm and upon the return thereof dishonoured, had issued statutory notice as contemplated under Section 138 of Negotiable Instruments Act, to the first accused firm and subsequently filed the complaint.

(2.) HEARD the learned counsels for the petitioner and the respondent.