David Udhayakumar vs M/S.Rajseeli Rural Development ...
2022 Latest Caselaw 18155 Mad

                                                                          CRL.A(MD)No.660 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 13.12.2022

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE G.ILANGOVAN

                                            Crl.A(MD)No.660 of 2022

                     David Udhayakumar                            ... Appellant / Complainant
                                                     Vs.

                     1.M/s.Rajseeli Rural Development Trust,
                       Represented by its Founder /Executive Director,
                       S.Stephen Joseph,
                       No.11 -B, East Bungalow Street, Karur.

                     2. S.Stephen Joseph

                     3. S.Dhivya Kirubha

                     4. S.Samuel Mathiyalagan

                     5. S.Christ Prema

                     6. Jesi Bharathi

                     7. S.Stella Mery

                     8. K.Grace Emmimal                             ... Respondents / Accused

                     Prayer: This Criminal Appeal has been filed under Section 372 of
                     Cr.P.C., to set aside the order passed by the learned Judicial Magistrate,
                     Fast Track Court at Magistrate Level in C.C.No.37 of 2012 dated
                     28.06.2018, acquitting the Respondents 4 to 8 / Accused No.4 to 8, and
                     to convict the respondents 4 to 8 / accused, as that of the Respondent 1 to
                     3 / accused 1 to 3.
https://www.mhc.tn.gov.in/judis

                     1/3
                                                                               CRL.A(MD)No.660 of 2022

                                        For Appellant        : No Appearance
                                        For Respondents     : No Appearance

                                                          JUDGMENT

This Criminal Appeal has been filed to set aside order passed by

the learned Judicial Magistrate, Fast Track Court at Magistrate Level in

C.C.No.37 of 2012 dated 28.06.2018.

2. Inspite of repeated adjournment, there is no representation on

behalf of the appellant. Even though the appellant is served, none

appears before this Court.

3. Since, the appellant has been preferred the appeal against the

order passed by the trial Court, acquitting the Respondents 4 to 8 /

Accused No.4 to 8 for the offences under Section 138 of Negotiable

Instrument Act, there is no representation for the appellant.

4. In the result, this appeal is dismissed for nor prosecution. No

cost.

13.12.2022

Index : Yes / No Internet : Yes/ No indu https://www.mhc.tn.gov.in/judis

CRL.A(MD)No.660 of 2022

G.ILANGOVAN,J

indu

Crl.A(MD)No.660 of 2022

13.12.2022

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