N.Shanmugavel vs /
2022 Latest Caselaw 13560 Mad

                                                                                 Crl.A.No.171 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 29.07.2022

                                                        CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                            Criminal Appeal No.171 of 2014


                N.Shanmugavel.
                S/o.Natarajan,
                7-A, 3rd Street, Lakshmi Nagar Extension,
                Thiruppur District.                                       ... Appellant

                                                        /versus/
                N.R.Kumarasamy,
                S/o.Ramasamy Gounder,
                Ramu Illam, Gopalan Thottam,
                Nambiyur Village, Nambiyur,
                Gobichettipalayam Taluk                                   ... Respondent

                Prayer:- Criminal Appeal has been filed under Section 378 (4) of Cr.P.C., against

                the order of acquittal under Section 255 (1) of Cr.P.C by dismissing the complaint

                on 20.02.2014 in C.C.No.31 of 2013 on the file of the Special Court of Exclusive

                Trial of Land Grabbing, Tiruppur.



                                       For Appellant    :      Mr.A.S.Baalaji

                                       For Respondent   :      M/s.D.Chitra Maragatham
                                                                      Dr.G.JAYACHANDRAN.J.,


https://www.mhc.tn.gov.in/judis
                                                                                   Crl.A.No.171 of 2014


                                                                                                  bsm

                                                   JUDGMENT

This Criminal Appeal is arising out of a private complaint filed by the

appellant under Section 138 of Negotiable Instrument Act, 1881.

2. On receipt of the notice, the Learned Counsel appearing for the appellant

reports no instruction. The appellant being served with notice intimating the re-

transfer of the appeal, he has opted not engaged any counsel and pursue the

appeal. Hence this Criminal Appeal is dismissed for non-prosecution.

                                                                                          29.07.2022

                Index      : Yes/No
                Internet   :Yes/No.

Speaking order/Non-speaking Order bsm

To, The Special Court of Exclusive Trial of Land Grabbing, Tiruppur.

Criminal Appeal No.171 of 2014

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