- (1.) Leave granted.
(2.) A complaint was filed in the Court of IVth Additional Munsif magistrate, Guntur that the firm (the respondent) and three other persons named therein as accused have committed certain acts which attract the provisions of Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the Act").
(3.) The complaint set out that a cheque had been issued on behalf of the firm, 1st accused by T. Satyanarana, 3rd accused but did not specifically attribute any particular act done by the 4th accused, who is the appellant before us.;