Ireddy Narsimha Reddy vs The State Of Telangana
2023 Latest Caselaw 522 Tel

                                                    Crl.Petition No.997 of 2023
                                   1




       THE HONOURABLE SRI JUSTICE K.SURENDER

            CRIMINAL PETITION No.997 OF 2023

O R D E R:

This Criminal Petition is filed under Section 482 of the Code of

Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner-

Accused to quash the proceedings against him in STC NI No.98 of

2022 pending on the file of X Additional Metropolitan Magistrate,

Cyberabad, Medchal-Malkajgiri District at Medchal. The offence

alleged against him is under Section 138 of Negotiable Instruments

Act.

2. Learned counsel for the petitioner submits that entire amount

covered by the cheque has been discharged and suppressing the

transactions which were done online and amounts being deposited

into the account of complainant, the present complaint was filed.

Further, there are several other grounds which would indicate that a

false prosecution is launched by the complainant.

3. The said aspects can as well be agitated by filing discharge

application before the concerned Court.

Crl.Petition No.997 of 2023

4. Accordingly, the Criminal Petition is disposed off. Needless to

say, in the event of the petitioner filing an application under Section

239 of Cr.P.C. seeking discharge, the concerned Court shall dispose

it off on merits in view of the judgment rendered by the Hon'ble

Supreme Court in case of Bhushan Kumar and another vs. State

(NCT of Delhi) and another1, within a period of four (04) weeks

from the date of filing, after hearing arguments on both sides.

Miscellaneous applications pending, if any, shall stand closed.

_____________ K.SURENDER, J Date: 01.02.2023 rev

(2012) 5 SCC 424