Sathya vs Prabhu
2022 Latest Caselaw 9796 Mad

                                                                                 Crl.A.No.668 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 10.06.2022

                                                        CORAM :

                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                   Crl.A.No.668 of 2019



                Sathya                                                        ... Appellant

                                                         Versus

                Prabhu                                                        ... Respondent


                Prayer : Criminal Appeal filed under Section 378 Cr.P.C, praying to set aside the

                judgement of acquittal dated 09.08.2019 passed in C.A.No.132 of 2017 on the

                file of III Additional District Judge, Salem reversing the judgement dated

                03.05.2017 made in S.T.C.No.09 of 2017 on the file of Judicial Magistrate (Fast

                Track), Attur.



                                  For Appellant     : No Appearance

                                  For Respondent    : M.Nirmal Kumar


                                                          *****




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




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                                                                                     Crl.A.No.668 of 2019

                                                     JUDGMENT

This Appeal has been filed against the acquittal of the respondent/accused.

Thereby, the respondent was acquitted for the offence under Section 138 of

Negotiable Instruments Act. Repeatedly on several occasions, the learned counsel

for the appellant has not appeared. Therefore this Court, on the last occasion

directed that the matter to be posted under the dismissal caption.

2. Today when the matter came up for hearing, there is no appearance on

behalf of the learned counsel for the appellant. Therefore, this Criminal Appeal is

dismissed for non-prosecution.

10.06.2022 Index : yes/no Speaking order/Non-speaking order Anu

To

The Public Prosecutor, Madras High Court.

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

Crl.A.No.668 of 2019

D.BHARATHA CHAKRAVARTHY, J.

Anu

Crl.A.No.668 of 2019

10.06.2022

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