ROHIT JAYAKAR NAIR Vs. V SHANMUGAM

JUDGEMENT

(1.) The accused in C.C.No.2647 of 2011 on the file of the II Fast Track Court, Egmore, Chennai, is the petitioner herein.

(2.) This Criminal Original Petition is filed under Section 482 of Cr.P.C., seeking to quash the proceedings in C.C.No.2647 of 2011 pending on the file of the Fast Track Court No.II, Egmore, Chennai.

(3.) The respondent herein has filed a complaint under Section 138 of the Negotiable Instruments Act against the petitioner herein for the dishonour of cheque to the tune of Rs.30,00,000/- before the learned XIV Metropolitan Magistrate, Egmore, Chennai, and the same is now transferred to Fast Track Court No.II, Egmore, Chennai.