LexS. KRISHNAMOORTHY versus CHELLAMMAL
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A B c [2015] 4 S.C.R. 182 S. KRISHNAMOORTHY v. CHELLAMMAL (Criminal Appeal No.1771 of 2010) MARCH 31, 2015 [DIPAK MISRA AND PRAFULLA C. PANT, JJ.] Code of Criminal Procedure, 1973- s. 482- Power under, exercise of - Criminal proceedings initiated against respondent relating to offence punishable u/s. 138 NI Act- Petition uls. 482 by the respondent seeking quashing of the D proceedings -Allowed by the High Court holding that the material before it was sufficient to cause reasonable suspicion in the case of the complainant- On appeal, held: High Court committed grave error of law in examining the a/legations and counter a/legations which are highly disputed and factual E in nature in a proceedings uls. 482 - Such type of disputed factual defences could have been appreciated only by the trial court, after the parties led their evidence- Thus, the order passed by the High Court set aside - Negotiable Instruments F Act, 1881-s. 138. G Padal Venkata Rama Reddy alias Ramu v. Kowuri Satyanarayana Reddy and others 2011 (9) SCR 623: (2011) 12 sec 437 - referred to. Case Law Reference 2011 (9) SCR 623 Referred to. Para 6 CRIMINAL APPELLATE JURISDICTION : Criminal H Appeal No. 1771 of2010. 182 S. KRISHNAMOORTHY v. CHELLAMMAL 183 From the Judgment and Order dated 95.08.2009 of A the High Court of Judicature at Madras in Crl O.P No. 7989 of2009. Se nth ii Jagadeesan for the Appellant. P. N. Ramalingam for the Respondent. The Judgment of the Court was delivered by PRAFULLA C. PANT. J. This appeal is directed B against order dated 5.8.2009, passed by the High Court of c Judicature at Madras, in Criminal O.P. No. 7989 of 2009 whereby said petition was allowed, and criminal proceedings initiated against respondent Chellammal relating to offence punishable under Section 138 of Negotiable Instruments Act, 1881 (for short "the Act") are quashed by the High Court, D exercising the powers under Section 482 of the Code of Criminal Procedure, 1973 (for short "the Code"). 2. Heard learned counsel for the appellant. None appeared on behalf of the respondent, though served. E 3. Brief facts of the case are that respondent Chellammal borrowed a sum of Rs.2,20,000/-from appellant S. Krishnamoorthy on 1.3.2007, and issued a post-dated (8.3.2007) cheque towards repayment of the loan. However, F when the cheque was presented before the Bankers on 8.3.2007, the same was returned unpaid on the ground of insufficiency offunds. Consequently, a notice dated 17.3.2007 was sent by the appellant to the respondent demanding payment of the loan. Said notice was received by the G respondent on 22.3.2007. But, instead of making the payment, she sent reply dated 5.4.2007 falsely alleging that her father and son-in-law had borrowed loan of Rs.2,00,000/-from the appellant, and the respondent stood only surety to said transaction. Consequently, criminal complaint (C.C. No. 120 H 184 SUPREME COURT REPORTS [2015] 4 S.C.R. A of 2007) was filed by the appellant before the Judicial Magistrate, Dharapuram, for prosecution of respondent Chellammal in respect of offence punishable under Section 138 of the Act. B 4. The respondent (accused) challenged the proceedings of criminal complaint case by moving a Criminal Original Petition under Section 482 of the Code before the High Court. In said petition the accused pleaded that her son- in-law A. Raj and Ayyavu (father of A. Raj) had actually borrowed C a sum of Rs.2,00,000/- on 19.4.2005. The cheques in question were only taken as security. Actually, loan was taken by A. Raj and Ayyavu by mortgaging their house in favour of one Balakrishnan, brother of the present appellant. It is alleged by the present respondent (accused) in the petition that D Balakrishnan, instead of getting the mortgage deed executed, obtained an agreement of sale from aforesaid two persons with false and incorrect recitals, that a sum of Rs.2,00,000/- was paid as advance and part of consideration, and balance E of Rs.25,000/- shall be paid within 35 months. Cheques bearing Nos. 857491, 857492 and 857493 of Canara Bank, Dharapuram Branch, were got filled up in the name of the complainant (appellant), which were misused by him. F 5. The above defence of the respondent (accused) before the High Court, in the petition filed under Section 482 of the Code, is nothing but absolutely factual in nature, which is neither admitted by the complainant, nor apparent on
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