N.Veerasamy vs /
2022 Latest Caselaw 9660 Mad

                                                                                      Crl.A.No.217 of 2015


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 08.06.2022

                                                        CORAM:

                                   THE HON'BLE Dr. JUSTICE G.JAYACHANDRAN

                                              Criminal Appeal No.217 of 2015

                N.Veerasamy,
                S/o.Nagamuthu.                            ... Appellant/Complainant

                                                         /versus/
                A.Flora,
                W/o.Edwardraj.                            ... Respondent/Accused

                Prayer:- Criminal Appeal is filed under Section 378(1) of Cr.P.C., to set aside the
                order dated 17.04.2014 made in Crl.Appeal No.39 of 2012 on the file of III
                Additional District and Sessions Judge, Cuddalore @ Virudhachalam by
                confirming the conviction order passed by the Learned Judicial Magistrate,
                Neyveli, in STC No.1027 of 2010 dated 01.08.2012 and pass order.



                                   For Appellant          : Mr.G.Anabayachozhan

                                   For Respondent         : Mr.M.Devaraj




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                Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                         Crl.A.No.217 of 2015


                                                     JUDGMENT

The appeal preferred by the complainant against the order of acquittal

by the Lower Court in a private complaint initiated under Section 138 of

Negotiable Instruments Act, 1881.

2. The accused herein succeeded in his defence before the Appellate

Court and the subject cheque was stolen from his lawfully possession and being

misused.

3. The Learned Counsel for the appellant submit that the complainant

passed away and his legal heirs are not inclined to pursue the matter further. In the

said circumstances, this Criminal Appeal is dismissed as abated.

                                                                                            08.06.2022
                Index        : Yes/No.
                Internet     :Yes.

Speaking Order/Non Speaking Order bsm To,

1. The Additional District and Sessions Judge, Cuddalore @ Virudhachalam

__________

https://www.mhc.tn.gov.in/judis Crl.A.No.217 of 2015

Dr.G.Jayachandran,J.

bsm

Crl.A. No.217 of 2015

08.06.2022

__________

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