P.Raju vs U.Ram Babu
2021 Latest Caselaw 11407 Mad

                                                                          Crl.M.P No.8999 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 03.06.2021

                                                     CORAM

                              THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR

                                              Crl.M.P No.8999 of 2021
                                             in Crl.R.C.No.1282 of 2020

                    P.Raju                                                    ... Petitioner

                                                    vs.

                    U.Ram Babu                                               ...Respondent


                    PRAYER: Criminal Miscellaneous Petition is filed under Section 397(1)
                    r/w 401 of the Code of Criminal Procedure, to suspend the sentence
                    against the petitioner/appellant herein in C.A.No.178 of 2017 for an
                    offence under Section 138 of Negotiable Instruments Act against the
                    petitioner/appellant and sentenced to 6 months simple imprisonment and
                    further directed the petitioner/appellant to pay the cheque amount as
                    compensation under Section 357(3) of Cr.P.C. To the complainant and
                    confirmed by the learned Metropolitan Magistrate, Fast Tract Court-III at
                    Saidapet, Chennai, by its Judgment dated 30.06.2017 made in
                    C.C.No.1088 of 2013 and enlarge the petitioner/appellant on bail on such
                    terms and conditions pending disposal of the above Criminal Revision
                    Petition.




https://www.mhc.tn.gov.in/judis/
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                                                                         Crl.M.P No.8999 of 2021

                                                                    N. SATHISH KUMAR, J.

                                                                                         asi/rsi
                                   For Petitioner   : No appearance

                                   For Respondent   : Mr.K.N.Nataraj

                                                      -----

                                                    ORDER

When the matter is taken up for hearing today, there is no

representation on behalf of the petitioner. Hence, the present Criminal

Miscellaneous Petition is dismissed for non-prosecution.

03.06.2021

asi/rsi

To

1. The Metropolitan Magistrate, Fast Tract Court-III at Saidapet, Chennai,

2.The Public Prosecutor, High Court of Madras, Madras.

Crl.M.P No.8999 of 2021 in Crl.R.C.No.1282 of 2020

https://www.mhc.tn.gov.in/judis/