J.K.RAJESH SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed U/Sec.482 of Cr.P.C to quash the proceedings in C.C.No.290 of 2018 pending on the file of the learned XII Special Magistrate at Hyderabad.

(2.) Heard Sri Ponnam Ashok Goud, learned Counsel for the petitioner and Sri Pavan Kumar Annabathuni, learned Counsel for the Second Respondent, the learned Public Prosecutor for the respondent/State.

(3.) Perusal of the record would reveal that the petitioner herein is the sole accused. The offences alleged against the petitioner herein are U/Sec.138 of Negotiable Instruments Act.