R.Maruthappan vs K.Santhanakrishnan
2022 Latest Caselaw 14596 Mad

                                                                                 Crl.A.No.277 of 2013

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 17.08.2022

                                                            CORAM:

                                  THE HONOURABLE Dr.JUSTICE G.JAYACHANDRAN

                                              Criminal Appeal No.277 of 2013

                     R.Maruthappan                                                    .. Appellant
                                                           /versus/

                     K.Santhanakrishnan                                              .. Respondent

                                    Criminal Appeal has been filed under Section 378 of Criminal
                     Procedure Code praying to set aside the order of acquittal dated
                     30.11.2012, made in S.T.C.No.844 of 2008, passed by the learned
                     Judicial Magistrate, Tiruvarur and convict the accused for the offence
                     committed under Section 138 of Negotiable Instruments Act.


                                              For Appellant       : No appearance
                                              For Respondent      : Mr.M.S.Soundararajan

                                                        JUDGMENT

The Appeal is preferred against the order of acquittal passed by

the trial Court in a private complaint filed against the respondent herein

alleging offence under Section 138 of the Negotiable Instruments Act.

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2. Though the appeal was listed twice, there was no

representation for the appellant. The learned counsel for the respondent

is present.

3. Today, when the matter is listed under the caption for

dismissal, there is no representation for the appellant. Hence the Appeal

is dismissed for non prosecution.

17.08.2022

Index : yes/no Internet:yes/no Speaking order/ Non speaking order rpl

To

The Judicial Magistrate, Tiruvarur.

Page 2/3 https://www.mhc.tn.gov.in/judis Crl.A.No.277 of 2013

Dr.G.JAYACHANDRAN,J.

rpl

Crl.A.No.277 of 2013

17.08.2022

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