M/S.Bhavar Chit Funds Ltd vs K.Janakiraman
2021 Latest Caselaw 10132 Mad

                                                                                    Crl.A.No.321 of 2015

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 20.04.2021

                                                           CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN

                                                     Crl.A.No.321 of 2015


                     M/s.Bhavar Chit Funds Ltd.,
                     Rep.by its Foreman Bhawarlal
                     S/o.Bajailal Kanooga,
                     No.50/20 A, Sarkarthope,
                     Tindivanam,
                     Villupuram District.                                      ... Appellant

                                                            .. Vs ..

                     K.Janakiraman                                            ....Respondent

                     Prayer :-       Criminal Appeal filed under 378 (4) of the Criminal Procedure
                     Code, against the Judgment of the learned II Additional District and Sessions
                     Judge, Tindivanam made in C.A.No.54 of 2011 dated 27.09.2013 reversing
                     the judgment of the learned Additional District Munsif, Tindivanam made in
                     C.C.No.104 of 2006 (J.M.I.C.C.No.256/2004) dated 12.08.2011.


                                    For Appellant       : Mr.P.Dinesh Kumar
                                    For Respondent      : No appearance




                                                                            RMT.TEEKAA RAMAN,J.,

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https://www.mhc.tn.gov.in/judis/
                                                                                      Crl.A.No.321 of 2015


                                                                                                       nvi



                                                      JUDGMENT

The learned counsel for the appellant has submitted that the

C.C.No.104/06 has filed by the appellant/Bhavar Chit Funds Limited against

one K.Janakiraman and the same was dismissed.

2. As the matter relating to dishonour of the cheque, an appeal has

been preferred. Pending appeal, the accused/respondent-Janakiraman

reported to be died and the memo dated 10.06.2019 has been filed to that

effect and the same is recorded.

3. Accordingly, this Criminal Appeal is dismissed as abated. No costs.

                                                                                   20.04.2021

                     nvi

                     Index    : Yes / No
                     Internet : Yes

                     To

1. The II Additional District and Sessions Judge, Tindivanam

2. The Additional District Munsif, Tindivanam.

Crl.A.No.321 of 2015

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