S.Chinnasamy vs /
2022 Latest Caselaw 13561 Mad

                                                                                 Crl.A.No.142 of 2014

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 29.07.2022

                                                        CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN

                                            Criminal Appeal No.142 of 2014

                S.Chinnasamy,
                S/o.Subbaya Gounder.                                      ... Appellant

                                                        /versus/
                R.Muthusamy,
                S/o.Rangasamy Gounder                                     ... Respondent

                Prayer:- Criminal Appeal is filed under Section 378 (4) of Cr.P.C., to set aside the
                order dated 07.01.2014 passed in S.T.C.No.3232 of 2007 on the file of the
                Learned Judicial Magistrate No.1, Tiruppur and to allow the appeal by convicting
                the accused/respondent for offence under Section 138 of the Negotiable
                Instruments Act.


                                       For Appellant    :      No appearance

                                       For Respondent   :      No appearance




https://www.mhc.tn.gov.in/judis
                                                                                        Crl.A.No.142 of 2014

                                                                            Dr.G.JAYACHANDRAN.J.,

                                                                                                        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. In spite of notice, there is no representation for the appellant as well

as the respondent.

3. Earlier, intimation regarding re-transfer of appeal intimated to the

counsels on record also. Despite notice there is no representation on both side.

Hence, this Criminal Appeal is dismissed for default.

                                                                                                29.07.2022
                Index        : Yes/No

Speaking order/Non-speaking Order bsm To, The Judicial Magistrate No.1, Tiruppur.

Criminal Appeal No.142 of 2014

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