M/S. Mema Garments vs K. Balasubramaniam
2022 Latest Caselaw 14213 Mad

                                                                                     Crl.A.No.51 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 10.08.2022

                                                           CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                                      Crl.A.No.51 of 2014

                     M/s. Mema Garments,
                     Represented by its Partner,
                     R.K.Thanuskodi                                              ... Appellant

                                                             Vs.

                     K. Balasubramaniam                                          ... Respondent

                     Prayer: Criminal appeal filed under Section 378(4) of Criminal Procedure
                     Code, to call for the records of the judgment dated 28.03.2013 made in
                     S.T.C.No.980/2010 on the file of the learned Judicial Magistrate No.I,
                     Tirupur and set aside the same and convict the respondent/accused and
                     order suitable compensation to the appellant.


                                     For Petitioner      : Mr. P.M. Duraiswamy

                                     For Respondent       : No Appearance

                                                         *****




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https://www.mhc.tn.gov.in/judis
                                                                                  Crl.A.No.51 of 2014



                                                   JUDGMENT

This is an appeal against acquittal of the accused in a private

complaint initiated under Section 138 of Negotiable Instruments Act.

2. Learned counsel for the appellant took time to get

instructions from the appellant. However, today the learned counsel reports

no instructions from his client.

3. Recording the same, this criminal appeal stands

dismissed.

10.08.2022

AT Internet : Yes Index : Yes/No Speaking / Non-speaking

https://www.mhc.tn.gov.in/judis Crl.A.No.51 of 2014

Dr.G.JAYACHANDRAN,J.

AT To The Judicial Magistrate No.I, Tirupur.

Crl.A.No.51 of 2014

10.08.2022

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